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Karnataka HC Asks Centre, Bengaluru Metro to Clarify on Mandatory Use of Aarogya Setu - (20 Jul 2020)

CIVIL

Karnataka High Court has directed the Union Government to make a statement before the Court to clarify whether the Ministry of Health and Family Welfare and Department of Personnel and Training have made use of Aarogya Setu application compulsory.

Tags : KARNATAKA HIGH COURT   BENGALURU METRO  

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