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SC: Affixing of COVID-19 Posters Can be Done Only Under Direction from Competent Authority - (09 Dec 2020)

CIVIL

Supreme Court has held that affixing of COVID-19 posters outside the homes of patients can be done only if there is a direction from the competent authority under the National Disaster Management Act, 2005.

Tags : SUPREME COURT   AFFIXING OF COVID-19 POSTERS  

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