 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
8. Revocation, amendment or cancellation of advance directive.- (1) An advance directive made under section 6 may be revoked, amended or cancelled by the person who made it at any time. (2) The procedure for revoking, amending or cancelling an advance directive shall be the same as for making an advance directive under section 6.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back