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Private Hospitals denying treatment to COVID-19 Patients will face DM Act, 2005


Coronavirus Delhi Patient.PNG, pic by: The Economic Times
28 Jun 2020
Categories: Latest News

On Saturday, the Govt. of Karnataka issued an order, directing private hospitals not to deny treatment to patients with coronavirus and COVID-19 like symptoms.

An Order reads, "Non-compliance of this order will attract punishment under sections of Disaster Management Act 2005".

Meanwhile, people coming from Maharashtra will be placed in 7-day institutional quarantine followed by 7-day home quarantine in Karnataka, the State Govt said.

People coming from other states will need to undergo 14-day home quarantine.

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