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Karnataka HC Dispose of Petition Against Allotment of Government Reserved Beds - (06 Aug 2021)

CIVIL

Karnataka High Court has disposed of a petition against allotment of Government reserved beds at private hospitals to such Covid-19 patients who are already covered by medical insurance. It has directed the State Government to consider the submissions made by the Petitioner while chalking out a plan for combating potential third wave of Covid-19.

Tags : KARNATAKA HIGH COURT   ALLOTMENT OF GOVERNMENT RESERVED BEDS  

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