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Kerala HC Seeks Response on Plea for Invocation of Compulsory Licensing for Vaccine Manufacturers - (12 May 2021)

CIVIL

Kerala High Court has sought the response of Central Government on a petition that prays for the invocation of compulsory licensing to allow capable vaccine manufacturers to manufacture COVID-19 vaccines in the wake of the second wave of infections.

Tags : KERALA HIGH COURT   INVOCATION OF COMPULSORY LICENSING FOR VACCINE MANUFACTURERS  

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