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Madras HC Appeals to Centre to Ensure Prompt Supply of Vaccines to State - (07 May 2021)

CIVIL

Madras High Court has made an appeal to the Centre and vaccine manufacturers to ensure prompt supply of vaccines to the state, noting that State's allocation at present was 10.3 lakh units, out of which 7.65 lakh would be supplied by one of the vendor and 2.65 lakh units by the other and that the payment for all of the 10.3 lakh units had been made to immediately receive the vaccines and start the universal adult inoculation program.

Tags : MADRAS HIGH COURT   PROMPT SUPPLY OF VACCINES  

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