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Bombay HC Asks Govt to Inform About COVID-19 Conditions Prevailing in Mumbai - (22 Mar 2022)

CIVIL

Bombay High Court has asked the Maharashtra government to inform it about the COVID-19 conditions prevailing in Mumbai when restrictions were imposed for the first time on the local train travel for unvaccinated people and their relevance in the current scenario wherein the infection rate was not as high as it used to be. The Court has said that, the rate of coronavirus infections was not as high as it was in 2020 and 2021.

Tags : BOMBAY HIGH COURT   COVID-19 CONDITIONS PREVAILING IN MUMBAI  

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