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J&K HC Asks UT Administration to Take Steps Against Persons Concealing Travel History - (27 Mar 2020)

CIVIL

Jammu and Kashmir High Court has directed the authorities of the Union Territories of Jammu and Kashmir as well as Ladakh to enforce their notifications/instructions/orders regarding all disclosures including the travel history; quarantining and isolation stringently and take steps against people concealing the same.

Tags : JAMMU & KASHMIR HIGH COURT   STEPS AGAINST PERSONS CONCEALING TRAVEL HISTORY  

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