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SC Stays Orissa HC Order on Mandatory COVID-19 Testing for Migrants to Enter Odisha - (11 May 2020)

CIVIL

Supreme Court has stayed the order passed by the Orissa High Court which directed that migrant workers should be allowed entry to Odisha only after testing negative for COVID-19.

Tags : SUPREME COURT   ORISSA HC ORDER ON MANDATORY COVID-19 TESTING  

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