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Madras High Court Scraps PIL Seeking Compulsory COVID-19 Test for Candidates Contesting Elections - (31 Mar 2021)

CIVIL

Madras High Court has come down heavily on a Petitioner who sought directions from the Court mandating that all candidates contesting in the Legislative Assembly Elections undergo compulsory COVID-19 test.

Tags : MADRAS HIGH COURT   COVID-19 TEST  

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