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Delhi High Court Holds Wearing of Mask Compulsory Even While Alone in Vehicle - (07 Apr 2021)

CIVIL

Delhi High Court has dismissed writ petitions challenging the imposition of fines by the Delhi government on persons not wearing masks while travelling alone in personal vehicles. The Court has said that the mask is like a "suraksha kavach" protecting both the person wearing it and those around, making wearing of masks compulsory even while alone in vehicle.

Tags : DELHI HIGH COURT   WEARING OF MASKS  

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