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Kerala HC Dismisses Plea Against Karnataka’s Curbs on Kerala Passengers - (29 Sep 2021)

CIVIL

Kerala High Court has dismissed a public interest writ petition seeking a directive to the Karnataka government to allow passengers from Kerala who have had COVID vaccination certificates for at least one dose to enter the State and remove the requirement to carry a negative RT-PCR certificate taken 72 hours before their travel.

Tags : KERALA HIGH COURT   CURBS ON KERALA PASSENGERS  

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