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Bombay HC Seeks Centre’s Reply on Plea by Doctors over “Overseas Bar” - (28 Jan 2016)

Bombay High Court has directed Centre to file an affidavit before February 15 in response to a petition filed by Maharashtra’s resident doctors on the Government decision to stop providing No Obligation to Return to India (NORI) certificate.

Tags : BOMBAY HIGH COURT   CENTRE  

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