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Karnataka HC Directs State to Take Decision on Providing Video Conferencing Facilities - (25 Jun 2021)

CIVIL

Karnataka High Court has directed the State Government to take a decision on providing Video Conferencing facilities to all quasi judicial authorities in the state. The Court has said that the first and second wave of covid-19 has resulted in complete shutdown of quasi judicial bodies in the state and that all the authorities must be in a state of preparedness to deal with the situation which may be created by a possible third wave of Covid-19.

Tags : KARNATAKA HIGH COURT   PROVIDING VIDEO CONFERENCING FACILITIES  

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