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Rajasthan HC: Precautionary Measures Must be Enforced at Private Hospitals Too - (19 Mar 2020)

LAW OF MEDICINE

Rajasthan High Court has issued notices on a Public Interest Litigation seeking precautionary and preventive measures to be observed by the State authorities to prevent the spread of COVID-19 pandemic. The Court has also instructed that all precautionary measures should be enforced by the authorities at the private hospitals as well.

Tags : RAJASTHAN HIGH COURT   PRIVATE HOSPITALS  

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