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Karnataka HC: Benefit or Service to Citizen Cannot be Denied for Not Downloading Aarogya Setu App - (20 Oct 2020)

CIVIL

Karnataka High Court has clarified that in absence of any legislation, neither the State government, Central government nor its agencies and instrumentalities can deny any benefit or services to a citizen only on the ground that he has not installed Aarogya setu application on cell phone.

Tags : KARNATAKA HIGH COURT   BENEFIT OR SERVICE TO CITIZEN  

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