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Gauhati High Court Directs State to Reconsider Maximum Rates Fixed for COVID Treatment - (28 Jun 2021)

CIVIL

Gauhati High Court has directed the State Government to reconsider the maximum rates fixed by it for Covid-19 treatment in private hospitals, making a prima facie observation that the prices appear to be on a higher side.

Tags : GAUHATI HIGH COURT   MAXIMUM RATES FIXED FOR COVID TREATMENT  

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