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SC Dismisses PIL Seeking Direction to Allow Homeopathic Treatment for Mild Cases of COVID-19 - (21 Aug 2020)

LAW OF MEDICINE

Supreme Court has dismissed a Public Interest Litigation (PIL) filed by two homeopathic physicians, seeking directions to the Central Government to permit homeopathic treatment of mild cases of COVID-19.

Tags : SUPREME COURT   HOMEOPATHIC TREATMENT FOR MILD CASES OF COVID-19  

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