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Karnataka HC Directs State Govt to Justify Mandatory Requirement to Register on Seva Sindhu - (17 Aug 2020)

CIVIL

Karnataka High Court has directed the State government to justify its decision to make it mandatory for travelers coming into Karnataka from other states to self-register themselves on the Seva Sindhu portal for obtaining e-pass.

Tags : KARNATAKA HIGH COURT   SEVA SINDHU  

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