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SC: Cannot Pass Generalized Directions for Door-to-Door Vaccination - (08 Sep 2021)

CIVIL

Supreme Court has said that it cannot pass generalized directions for granting "door-to-door" vaccination to people in a PIL filed by Youth Bar Association of India seeking for the provision of door-to-door COVID-19 vaccination of all the citizens residing in India, particularly the elderly, differently-abled, less privileged, weaker sections, and those who are unable to register online for their vaccination.

Tags : SUPREME COURT   DOOR-TO-DOOR VACCINATION  

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