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Delhi HC: Can’t Restrict Home Quarantine to 14 Days - (13 May 2020)

LAW OF MEDICINE

Delhi High Court has said that the home quarantine period for Covid-19 patients cannot be limited to the mandatory 14 days as there is no certainty about the virus’ virulence, gestation period or the time taken for an infected person to manifest the symptoms.

Tags : DELHI HIGH COURT   HOME QUARANTINE  

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