Report No. 241
3. Refusal of medical treatment by a competent patient and its binding nature on medical practitioners:
(1) Every competent patient has a right to take a decision:
(i) for withholding or withdrawing of medical treatment to himself or herself and to allow nature to take its own course, or
(ii) For starting or continuing medical treatment to himself or herself.
(2) When a patient referred to in subsection (1) communicates his or her decision to the medical practitioner, such decision is binding on the medical practitioner.
Provided that the medical practitioner is satisfied that the patient is a competent patient and that the patient has taken an informed decision based upon a free exercise of his or her free will.
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