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Kerala HC Directs Central Govt to Make Necessary Provisions in CoWIN Portal - (07 Sep 2021)

CIVIL

Kerala High Court has directed the Central government to make necessary provisions forthwith in the CoWIN portal to enable those who want to take the second dose of Covishield vaccine after four weeks in terms of the initial protocol, to schedule the second dose of Covishield in the portal.

Tags : KERALA HIGH COURT   NECESSARY PROVISIONS IN COWIN PORTAL  

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