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Allahabad HC Remarks on Re-Imposing of Lockdown to Curb COVID-19 - (26 Aug 2020)

CIVIL

Allahabad High Court has reiterated its concerns over the spike in COVID-19 cases in the State and remarked that re-imposing a Lockdown may be the only plausible measure to curb the spread of COVID-19.

Tags : ALLAHABAD HIGH COURT   RE-IMPOSING OF LOCKDOWN  

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