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Bombay HC Enquires on Reluctance to Conduct Door-to-Door Vaccination - (13 May 2021)

CIVIL

Bombay High Court has observed that several lives could have been saved if the Centre had a door-to-door vaccination policy for the elderly and bed-ridden a few months ago. The Court has questioned the Centre's reluctance on the door-to-door inoculation issue after the Additional Solicitor General said the Union had opposed it even in the Supreme Court.

Tags : BOMBAY HIGH COURT   DOOR-TO-DOOR VACCINATION  

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