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Bombay High Court Asks Maharashtra Government Over Imposing of Lockdown - (30 Apr 2021)

CIVIL

Bombay High Court has asked the Maharashtra government if it was time to think of imposing a lockdown like last year for 15 days to control the spread of the novel coronavirus, in a Public Interest Litigation seeking proper management of medicines, oxygen and beds for COVID-19 patients.

Tags : BOMBAY HIGH COURT   LOCKDOWN  

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