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SC Directs Centre, Kerala & Karnataka to Meet and Formulate Parameters for Safe Passage of Patients - (06 Apr 2020)

CIVIL

Supreme Court has asked the Union Health Secretary to call for a meeting between Chief Secretaries of Kerala and Karnataka to formulate parameters for the passage of patients from Kasargod district to access emergency medical services from Mangaluru amid the border blockade imposed by Karnataka in the wake of COVID-19 outbreak.

Tags : SUPREME COURT   SAFE PASSAGE OF PATIENTS  

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