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Patna HC Warns Govt. Doctors of Contempt If Illegal Strike Not Called Off - (26 Aug 2020)

CONTEMPT OF COURT

Patna High Court has directed the doctors' associations in the State and each one of the members of these associations, besides other persons discharging duty as Paramedical workers and doctors, to immediately call off their strike and discharge their respective duties, warning that any violation would only tantamount to aggravation of contempt.

Tags : PATNA HIGH COURT   ILLEGAL STRIKE OF DOCTORS  

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