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Delhi HC Issues Notice in Plea Challenging Delhi Govt's COVID-19 Regulation - (29 Jul 2020)

CRIMINAL

Delhi High Court has issued notice in a plea challenging clause 3(g) of the Delhi Epidemic Diseases, (Management of COVID-19) Regulations, 2020, which authorises the police officer of the rank of Sub Inspector and above to impose fine on any person who violates the provisions of the said notification.

Tags : DELHI HIGH COURT   DELHI EPIDEMIC DISEASES   (MANAGEMENT OF COVID-19) REGULATIONS   2020  

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