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Calcutta HC: Not More Than 6 Kins of Person Who Has Died of COVID-19 Allowed to Attend Funeral - (23 Sep 2020)

CIVIL

Calcutta High Court has ruled that not more than 6 close kins of a person, who had died of COVID, would be allowed to accompany the dead body for the last rites/Funeral.

Tags : CALCUTTA HIGH COURT   FUNERAL OF PERSON WHO HAS DIED OF COVID-19  

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