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Telangana HC Slams State for Preventing Ambulances from Transporting Covid Patients - (12 May 2021)

CIVIL

Telangana High Court has slammed the State Government for preventing ambulances, transporting Covid-19 patients from neighbouring states, from entering Telangana in the absence of a prior secured hospital admission. The Court has remarked that it is a blatant violation of the Constitution. You are denying medical treatment to people.

Tags : TELANGANA HIGH COURT   TRANSPORTATION OF COVID PATIENTS  

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