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Karnataka HC Wants State to Modify State Level Committee Constituted To Supervise Covid-19 Hospitals - (28 Sep 2020)

CIVIL

Karnataka High Court has asked the state government to consider modifying the constitution of the State Level Expert Committee constituted based on the directions issued by the Supreme Court to supervise Covid-19 Hospitals, on finding out that it has not discharged its duties properly.

Tags : KARNATAKA HIGH COURT   MODIFICATION OF STATE LEVEL COMMITTEE  

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