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Jammu and Kashmir High Court Seeks Info on Implementation of Drug Policy - (12 Jul 2019)

LAW OF MEDICINE

Jammu and Kashmir High Court has directed the State Government to inform it by July 31 about the steps taken to implement the notified drug policy in the State. The Court sought the status report about the implementation of the policy after Additional Advocate General Shah Aamir told the Court that the drug policy has been finalised.

Tags : JAMMU AND KASHMIR HIGH COURT   DRUG POLICY  

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