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Kerala HC Dismisses Plea Questioning SOP by Lakshadweep Administration Over Quarantine - (02 Jun 2021)

CIVIL

Kerala High Court has dismissed a writ appeal and a public interest litigation petition that questioned a Standard Operating Procedure by the Lakshadweep Administration that substituted the earlier mandatory institutional and home quarantine of all the persons travelling to the island, with just a negative test report of RT-PCR obtained 48 hours before travel.

Tags : KERALA HIGH COURT   QUARANTINE STANDARD OPERATING PROCEDURE  

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