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SC Requires Service on SG in Plea Seeking Record on Adverse Effects After Vaccination - (26 Nov 2021)

CIVIL

Supreme Court has required to be served on the office of the Solicitor General (SG) the plea seeking directions to Centre to follow up, record and advertise instances of death occurring within 30 days of immunisation, filed in the face of growing deaths and adverse effects after COVID vaccinations.

Tags : SUPREME COURT   ADVERSE EFFECTS AFTER VACCINATION  

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