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Tripura HC: Disproportionate Distribution of Vaccines Needs to be Addressed by State - (07 Jun 2021)

CIVIL

Tripura High Court has observed that disproportionate distribution of vaccines in the age group where there is a severe shortage needs to be addressed by the State administration. The Court has also directed the State Government to ensure that the vaccine doses whenever available for such age group are not monopolized by any region or class of citizens and that there is a more equitable distribution of such vaccines.

Tags : TRIPURA HIGH COURT   DISPROPORTIONATE DISTRIBUTION OF VACCINES  

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