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Madras HC: Chennai Metro Rail Limited Doesn’t Have Statutory Backing to Impose Fine - (12 Nov 2021)

CIVIL

Madras High Court has held that the Chennai Metro Rail Limited doesn't have any statutory backing to do the same, in a public interest litigation challenging their press release that imposes a fine of Rs 200 for those not wearing face masks inside any metro station premises.

Tags : MADRAS HIGH COURT   CHENNAI METRO RAIL LIMITED  

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