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Bombay HC Says Centre Needs to Rethink Its Policy to Not Give Door-To-Door COVID Vaccination - (23 Apr 2021)

CIVIL

Bombay High Court has asked the Union Government to revisit its vaccination policy for the elderly, bed-ridden, and differently-abled citizens amid the ferocious covid second wave, criticizing the Centre's five-pointers on why door-to-door vaccination was not feasible. the Court has observed that if a policy denies an elderly person home vaccination because of their delicate medical condition, it must be viewed as arbitrary and unreasonable.

Tags : BOMBAY HIGH COURT GIVE DOOR-TO-DOOR COVID VACCINATION

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