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Telangana HC: State Cannot Compel Testing/Treatment in Government Facilities - (25 May 2020)

CIVIL

Telangana HC has held that State cannot compel residents of Telangana to get testing for COVID-19 in designated laboratories decided by them & treatment/isolation only in hospitals designated by them, when the residents are willing to pay the cost and get their blood samples tested in private labs.

Tags : TELANGANA HIGH COURT   TESTING/TREATMENT IN GOVERNMENT FACILITIES  

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