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Kerala High Court Seeks Response on Plea Seeking Lockdown on Day of Assembly Results - (19 Apr 2021)

CIVIL

Kerala High Court directed the state government to file a statement on a petition calling for the declaration of a lockdown in the State on May 2, 2021, which is the counting day of the Assembly elections in Kerala, given the surge in the daily numbers of those affected by COVID-19 in the state.

Tags : KERALA HIGH COURT   LOCKDOWN ON DAY OF ASSEMBLY RESULTS  

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