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Tripura HC: State May Make Aggressive Efforts for Administration of Second Dose of Covid-19 Vaccine - (18 Aug 2021)

CIVIL

Tripura High Court has suggested the State Government may make more aggressive efforts to administer the second dose of Covid-19 vaccine to all eligible people. The Court has observed that the State administration needs to make greater efforts to ensure coverage of the remaining population, who have not received even the first dose. However, administration of second dose of vaccine to those who have already received the first shot must also receive the same amount of attention.

Tags : TRIPURA HIGH COURT ADMINISTRATION OF SECOND DOSE OF COVID-19 VACCINE

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