Report No. 241
6. Expert medical opinion to be obtained by medical practitioner for purposes of section 5:
(1) No decision to withhold or withdraw medical treatment in respect of patients referred to in section 5 shall be taken by any medical petitioner unless such practitioner has consulted and obtains the opinion in writing of three experts practitioners selected by him from the penal of medical experts referred to in section 7, who are experts in relation to thee lines of the patient and unless the majority opinion of the experts is in favour of withholding or withdrawing the medical treatment.
(2) Where there is difference in the opinion of the three medical experts, the majority opinion shall prevail.
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