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Karnataka HC Directs State to Disclose Measures of Preparedness and Total Requirement of PPE Kits - (08 Apr 2020)

LAW OF MEDICINE

Karnataka High Court has directed the State Government to disclose whether it has ascertained as a measure of preparedness, the total requirement of masks of various categories and Personal Protection Equipment (PPE) kits and what is the action plan of the State to procure the equipment.

Tags : KARNATAKA HIGH COURT   MEASURES OF PREPAREDNESS AND TOTAL REQUIREMENT OF PPE KITS  

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