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Orissa HC Seeks State's Response on Availability of RT-PCR Testing Facilities in Rural Areas - (13 Jul 2021)

CIVIL

Orissa High Court has sought response from the State government in a Public Interest Litigation (PIL) seeking urgent directions to ensure the availability of RT-PCR (Reverse Transcription Polymerase Chain Reaction) testing facilities in rural areas of the State. The Court has directed the State to file a report addressing the measures undertaken before the next date of hearing.

Tags : ORISSA HIGH COURT   AVAILABILITY OF RT-PCR TESTING FACILITIES IN RURAL AREAS  

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