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Bombay HC: Timely Awareness Can Avoid Drastic Steps Against Persons Obstructing Health Workers - (13 Apr 2020)

CRIMINAL

Bombay High Court has observed that taking of timely awareness steps can avoid drastic measures such as application of the National Security Act, 1980 against those obstructing health workers treating COVID-19.

Tags : BOMBAY HIGH COURT   PERSONS OBSTRUCTING HEALTH WORKERS  

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