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Madras HC Directs State to File Report on Action Taken by Police Against Lockdown Violators - (06 Apr 2020)

CRIMINAL

Madras High Court has asked the State Government to file a report on lockdown violations and the action taken by the Police against such violators, within 4 weeks. The Court has authorized the State administration to adopt "safety measures" to prevent people from unnecessarily venturing outside.

Tags : MADRAS HIGH COURT   POLICE ACTION   LOCKDOWN VIOLATION  

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