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Madras HC Directs State to Not Insist on RTPCR Report While Deciding Compensation Claims - (17 Jun 2021)

CIVIL

Madras High Court has ordered the Health authorities of Tamil Nadu Government to process the claim for compensation of the Petitioner, widow of a private medical practitioner who contracted Covid-19 infection on duty and succumbed to it, without insisting for his RT-PCR report.

Tags : MADRAS HIGH COURT   RTPCR REPORT  

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