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Karnataka HC: Re-Opening of Schools Should Not Become a Super-Spreader of Covid-19 - (24 Aug 2021)

CIVIL

Karnataka High Court has directed the Karnataka State Legal Services Authority (KSLSA) to make random inspections of government and aided schools, which have begun with physical classes from today for Standards 9th and 10th in order to verify if the Standard Operation Procedure is being followed.

Tags : KARNATAKA HIGH COURT   RE-OPENING OF SCHOOLS  

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