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SC Refuses to Entertain PIL Seeking Directions to Stop Sale of Counterfeit COVID 19 Vaccine - (11 Feb 2021)

CIVIL

Supreme Court has refused to entertain a Public Interest Litigation (PIL) petition filed seeking to direct the Central Government to issue under the Disaster Management Act, 2005 to prevent the sale of counterfeit COVID-19 vaccines.

Tags : SC. SALE   COVID 19 VACCINE  

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