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Supreme Court Seeks Centre and State Government’s Reply on Plea to Regulate Blood Banks - (04 Feb 2020)

CIVIL

Supreme Court has sought response from Centre and all the State Governments on a plea seeking direction to strengthen and regulate blood banks and blood storage units across the country. The Court has issued notices and also sought response from National Blood Transfusion Council, National Aids Control Organisation and Union Territories along with the Centre and State Governments.

Tags : SUPREME COURT   BLOOD BANKS  

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