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Delhi High Court Refuses to Entertain PIL to Reduce Covid Booster Dose Interval - (04 Feb 2022)

CIVIL

Delhi High Court has refused to entertain a Public Interest Litigation seeking to reduce the time gap for administration of precautionary doses of Covid-19 vaccines (booster shots) to front line workers and senior citizens.

Tags : DELHI HIGH COURT   REDUCE COVID BOOSTER DOSE INTERVAL  

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