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Bombay HC: COVID-19 Patients Should Not Be Made to Run from Pillar to Post for Remdesivir - (26 Apr 2021)

CIVIL

Bombay High Court has directed the State to ensure that anti-viral drug Remdesivir – is made available to patients at the hospital/Covid Centre itself without forcing them to run pillar to post, through a helpline number which must be operational 24/7.

Tags : BOMBAY HIGH COURT   REMDESIVIR  

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