SC Seeks Clarification on Risk and Cost of Manufacture of Covid Vaccines - (03 Jun 2021)
CIVIL
Supreme Court has sought clarification on whether it would be accurate to state that private entities had alone borne the risk and cost of manufacture, noting that the Centre had financed and facilitated the production of vaccines through concessions or otherwise. The Court has noted that as Emergency Use Authorisation had been granted by the Centre to the manufacturers thereby minimizing their risk, it should have factored in the pricing.
Tags : SUPREME COURT COST OF MANUFACTURE OF COVID VACCINES
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