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Karnataka HC Asks State to Strictly Implement SOP Banning Rallies, Dharnas Amid Covid Surge - (14 Jan 2022)

CIVIL

Karnataka High Court has directed the state government to strictly execute the standard operating procedure (SOP) issued on January 4 in all districts in view of Covid-19 pandemic. The Court has clarified that no rallies, dharnas or any other political gathering shall be permitted in the entire state, till the SOP is in operation.

Tags : KARNATAKA HIGH COURT   SOP BANNING RALLIES   DHARNAS AMID COVID SURGE  

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