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Kerala HC Directs Government to Remove Discrepancy in Date and Venue of Vaccination Details - (12 Nov 2021)

CIVIL

Kerala High Court has directed the government to remove the discrepancy in the date and venue of the petitioner's vaccination details on the CoWin portal within two weeks. The Court has closed the writ petition filed by a 73-year-old who was planning to travel abroad to meet his children but was refrained from doing so due to incorrect details on his vaccination certificate.

Tags : KERALA HIGH COURT   DISCREPANCY IN DATE AND VENUE OF VACCINATION DETAILS  

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