If an aggrieved person or, on her behalf a Protection Officer or a service provider requests the person in charge of a medical facility to provide any medical aid to her, such person in charge of the medical facility shall provide medical aid to the aggrieved person in the medical facility.
Wednesday, 22, Apr, 2026
- JOB POST: Associates at Kshetry & Co. [New Delhi & Kolkata; 20 Vacancies; Exp of 1 – 5 Years]: Apply Now!
- Call for Essays: Ramjas Political Review by Dept of Political Science, Ramjas College [Volume 3, Number 2, July-December’25]: Submit by April 25
- Justice Tejas Karia recuses himself from hearing contempt PIL against Arvind Kejriwal over circulation of Court hearing videos
- JOB POST: Assistant Legal Aid Defense Counsel, DLSA, Ranchi [Honorarium Rs. 20k – Rs. 45k]: Apply by April 22, 2026!
- पंजाब के बेअदबी कानून को हाई कोर्ट में चुनौती, एक धर्म विशेष के लिए कानून बनाने पर उठा सवाल
- 3rd Legislative Drafting and Presentation Competition, 2026 by NUSRL, Ranchi [Exciting Rewards and Cash Prizes; Hybrid]: Register by April 25!
- हाई कोर्ट ने ठुकराई पिता की मांग, कहा- 'लीगल शादी से जन्मे बच्चे का नहीं होगा डीएनए टेस्ट'
- Supreme Court orders swift Re-Evaluation in Law Clerk Exam Row
- प्रबंधन समिति के प्रस्ताव के बिना निलंबन मंजूर नहीं, कोर्ट ने मामला फिर डीआईओएस के पास भेजा
- आदेश मान लिए तो कोर्ट कैसे आ रहे याचिकाकर्ता, हाई कोर्ट में जज ने अधिकारियों को फटकारा
- क्या अब तुरंत मिल सकती है दूसरी मेटरनिटी लीव? जानें कोर्ट का फैसला
- Law Commission of India Voluntary Internship Scheme 2026, New Delhi [4–8 Weeks; Certificate; No Stipend]: Apply Now!
- JOB POST: Associate at Mandla & Singh Law Chambers, Delhi [2+ PQE; Offline]: Apply Now!
- JOB POST: Lawyers at Aerie Law, Delhi [Corporate; 0-2 PQE; Offline]: Apply Now!
- JOB POST: Associate at The Chamber of Mr Yashraj Singh Bundela, Delhi [Offline]: Apply Now!
