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Kerala HC to NDMA: Frame Guidelines for Compensation for Death Due to Vaccination Side Effects - (05 Sep 2022)

CIVIL

Kerala High Court has directed the National Disaster Management Authority (NDMA) to formulate policy or guidelines for identifying cases of death due to the after-effect of Covid-19 vaccination and for compensating the dependants of the victims within three months.

Tags : KERALA HIGH COURT   NDMA   COVID-19 VACCINE   SIDE-EFFECTS  

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