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MP HC Asks Centre to Take Responsibility for Provision of Vaccination Doses to State - (26 May 2021)

CIVIL

Madhya Pradesh High Court has asked the Central Government to take upon itself the responsibility of providing required number of vaccination doses to the State by setting up more and more units in all the States with required licence from the local manufacturers, to ramp up the production of the vaccination on war footing, noting that Madhya Pradesh has not received even half of the promised quantity of the vaccination doses for the month of May 2021.

Tags : MADHYA PRADESH HIGH COURT   PROVISION OF VACCINATION DOSES TO STATE  

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