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Meghalaya High Court: Forceful Vaccination Declared as Void Ab Initio - (25 Jun 2021)

CIVIL

Meghalaya High Court has held that mandatory or forceful vaccination does not find any force in law and hence are to be declared as ultra vires ab initio. The Court has issued a slew of directions to the State Government in respect of vaccination of all shops, establishments, local taxis etc. to ensure that people have an "informed choice" with respect to vaccination.

Tags : MEGHALAYA HIGH COURT   FORCEFUL VACCINATION  

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