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Bombay HC Seeks MCGM's Reply in PIL Alleging Pregnant Women Denied Admission in Hospital - (18 May 2020)

CIVIL

Bombay High Court has directed the Municipal Corporation of Greater Mumbai to furnish details of maternity homes and clinics catering to the needs of pregnant women while hearing a Public Interest Litigation alleging that a pregnant woman was denied admission for delivery at JJ Hospital on the ground that she did not carry with her a negative COVID-19 test report.

Tags : BOMBAY HIGH COURT   PREGNANT WOMEN DENIED ADMISSION IN HOSPITAL  

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