The Governor of New Mexico has signed House Bill 11, Medical Malpractice Reform Bill as published vide press release dated December 23, 2021.

 

Key highlights of the Bill:

  • Ensures that independent health care providers can continue providing the care that New Mexicans need by clarifying statutory language that had inadvertently caused those providers to fear losing their insurance policies.
  • Help independent health care providers secure insurance coverage.
  • Seeks to protect New Mexicans from experiencing instances of medical malpractice while also ensuring those who provide critical care can continue to do their jobs.
  • Preserve access to healthcare for thousands of New Mexican patients and prevent the closure of dozens of physician-owned small businesses. Their quick and decisive action saved lives.


*Tanvi Singh, Editorial Assistant has reported this brief.

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