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Manipur HC: Denying Livelihood by Linking Employment with Vaccination Illegal - (15 Jul 2021)

CIVIL

Manipur High Court has ruled that denying livelihood by linking employment of people to their getting vaccinated is an illegal act of the State and that such a measure would trample upon the freedom of the individual to get vaccinated or choose not to do so.

Tags : MANIPUR HIGH COURT   LINKING EMPLOYMENT WITH VACCINATION  

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