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SC Clarifies Insistence on Producing RT-PCR Result Not Restriction on Movement of Citizens - (01 Nov 2021)

CONSTITUTION

Supreme Court has clarified that insistence by a State Government on negative RT-PCR results, for public health reasons, from people travelling in from another State cannot be construed as a restriction of movement of citizens.

Tags : SUPREME COURT   PRODUCING RT-PCR RESULT  

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