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Bombay HC Inquires About Adequacy of Steps Taken to Vaccinate Mentally Ill Homeless Persons - (14 Sep 2021)

CIVIL

Bombay High Court has asked the Maharashtra Government to file a "better affidavit" regarding the steps to vaccinate mentally-ill homeless wanderers against Covid-19, instead of merely stating the number of inmates vaccinated in psychiatric institutions.

Tags : BOMBAY HIGH COURT   VACCINATE MENTALLY ILL HOMELESS PERSONS  

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