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Karnataka HC Directs Penal Action Against Participants of Public Rally for Not Wearing Facemasks - (25 Mar 2021)

CIVIL

Karnataka High Court has directed the State Government to ensure that penal and other actions are initiated in accordance with law against those persons who attended rallies held on 23rd March 2021 violating COVID-19 norms regarding social distancing and wearing of face masks.

Tags : KARNATAKA HIGH COURT   PARTICIPANTS OF PUBLIC RALLY  

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