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Karnataka HC Issues Notice to State on Plea Challenging Karnataka Epidemic Diseases Ordinance - (13 May 2020)

CIVIL

Karnataka High Court has issued notice to the State Government and has directed the Petitioner to implead the Union of India in a Petition, challenging the Ordinance passed by the Karnataka Government called 'The Karnataka Epidemic Diseases Ordinance, 2020', to protect all officials engaged in COVID-19 duty, from physical harm.

Tags : KARNATAKA HIGH COURT   KARNATAKA EPIDEMIC DISEASES ORDINANCE  

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