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Karnataka HC Directs State and BBMP to Give Explanation on Taking Over of Covid Facility - (14 May 2021)

CIVIL

Karnataka High Court has directed the State government and Bruhat Bengaluru Mahanagara Palike (BBMP) to give an explanation as to why it did not take over Covid facility for the benefit of the general public offered by the Railways and Indian Air Force.

Tags : KARNATAKA HIGH COURT   TAKING OVER OF COVID FACILITY  

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