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Bombay HC Upholds COVID Test Mandate for Employees Refusing Vaccination - (22 Dec 2021)

Bombay High Court has upheld a circular issued by the Mumbai Port Trust (MPT) mandating RT-PCR tests every 10 days for unvaccinated employees. The Court held the test mandate was a reasonable restriction on their fundamental rights.

Tags : BOMBAY HIGH COURT   COVID TEST MANDATE FOR EMPLOYEES REFUSING VACCINATION  

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