Report No. 241
8. Protection of medical practitioners and other acting under their direction, in relation to competent and incompetent patients.-
Where a medical practitioner or any other person acting under the direction of medical practitioner withholds or withdraws medical treatment in respect of a competent patient on the basis of the desire expressed by the patient which on the assessment of a medical practitioner is in her or his best interest, then, notwithstanding anything contained in any other law, such action of the medical practitioner or those acting under his direction and of the hospital concerned shall deemed to be lawful provided that the medical practitioner has complied with the requirements of Section 3 and 5.
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