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Bombay HC Issues Guidelines to Ensure Residents of State are Not Deprived of Medical Assistance - (27 Aug 2020)

CIVIL

Bombay High Court has complimented the Aurangabad administration and the Aurangabad Municipal Corporation for their 'relentless efforts' in combating Coronavirus and issued several guidelines for ensuring that the residents of the State do not feel neglected or ignored or deprived of medical assistance.

Tags : BOMBAY HIGH COURT   MEDICAL ASSISTANCE  

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