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USA- California | New Health Care Debt and Fair Billing Rules for Hospitals, comes into force

California Government had passed Assembly Bill 1020, which was signed by the Governor on October 4, 2021. The new law will impose new limitations on hospital debt collections and raise the income level for hospital charity care eligibility.

 

Key highlights of the Act are:

 


*Tanvi Singh, Editorial Assistant has reported this brief.

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