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Karnataka HC: Breach of COVID-19 Advisory by Any Staff in Judiciary to be Treated as Misconduct - (11 May 2020)

CIVIL

Karnataka High Court has issued circular stating that if officers and officials of the Court must strictly follow the COVID-19 Instructions/Advisory and any breach of the same would be treated as 'misconduct' which would attract action.

Tags : KARNATAKA HIGH COURT   BREACH OF COVID-19 ADVISORY  

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