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Delhi HC to DGCA: Air Passengers Violating Covid-19 Norms Should be Put on "No-Fly" List - (03 Jun 2022)

CIVIL

Delhi High Court suggested the Directorate General of Civil Aviation (DGCA) to authorize the flight crew and airport staff to take strict action against passengers and other concerned persons not following Covid-19 protocol on flight or at the airport premises.

Tags : DELHI HIGH COURT   DGCA   COVID-19  

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