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MP HC Asks for Response on Validity of Clause 8 of National Vaccine Policy - (02 Jun 2021)

CIVIL

Madhya Pradesh High Court has asked the State and Central Government to give their responses on the validity of Clause 8 of the National Vaccination Policy, which permits procurement of 25% vaccines by the private sector directly from the vaccine manufacturers, without any involvement of the Centre and the State.

Tags : MADHYA PRADESH HIGH COURT   NATIONAL VACCINE POLICY  

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