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Gauhati High Court Directs on Priority Vaccination of Persons with Disabilities - (30 Jun 2021)

CIVIL

Gauhati High Court has directed the State of Arunachal Pradesh to make provision for giving priority in attendance and administration of Covid-19 vaccine to people with disabilities above 18 years of age within a period of 4 Weeks, observing that persons with disabilities under the Rights of Persons with Disabilities Act, 2016 would be entitled for administration of Covid-19 vaccine on priority basis.

Tags : GAUHATI HIGH COURT   PRIORITY VACCINATION OF PERSONS WITH DISABILITIES  

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