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Chhattisgarh HC Directs State in Matter Pertinent to Second Wave of Covid-19 Infections - (27 Apr 2021)

CIVIL

Chhattisgarh High Court has directed the State Government to convene a meeting of all concerned to take stock of the situation as to the Oxygen supply/availability as on date and the imminent future requirement in matter related to the second wave of the COVID-19 pandemic and the inadequacy in medical infrastructure to tackle the same.

Tags : CHHATTISGARH HIGH COURT   SECOND WAVE OF COVID-19 INFECTIONS  

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