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MP HC Directs Law Enforcement Agencies to Ensure COVID-19 Protocols are Followed - (12 Oct 2020)

CRIMINAL

Madhya Pradesh High Court has directed the law enforcement agencies of the State to ensure that COVID-19 protocol is followed to the hilt and no one howsoever big, is allowed to go scot-free without being subjected to the rigours of the penal provision on the occasion of breach of COVID-19 protocol.

Tags : MADHYA PRADESH HIGH COURT   COVID-19 PROTOCOLS  

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