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Karnataka HC Suggests Setting Up of Facility for Complaints of Violation of Social Distancing Norms - (07 Jun 2021)

CIVIL

Karnataka High Court has suggested the State government to consider setting up a facility allowing citizens to lodge complaints about violation of social distancing norms, through Whatsapp or Telegram channel, directing wide publicity of the grievance redressal mechanism.

Tags : KARNATAKA HIGH COURT   FACILITY FOR COMPLAINTS OF VIOLATION OF SOCIAL DISTANCING NORMS  

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