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Rajasthan High Court Dismisses Plea for Compulsory Licensing of Covid Vaccine - (01 Jul 2021)

CIVIL

Rajasthan High Court has dismissed a Public Interest Litigation seeking compulsory licensing of Covid-19 vaccines under the Patents Act, 1970. The Court has observed that the same is a policy matter that has to be decided by the executive and the Courts need not interfere in it.

Tags : RAJASTHAN HIGH COURT   COMPULSORY LICENSING OF COVID VACCINE  

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