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Bom. HC to BMC: Explain Legal Basis for Imposing Fine for Violation of Mask Mandate - (20 Sep 2022)

CIVIL

Bombay High Court has asked Brihanmumbai Municipal Corporation (BMC) to explain the logic behind imposing fines for violation of mask mandate during COVID-19 pandemic. The Court also observed that if government has mandated masks for the greater good, then the court will not interfere.

Tags : BOMBAY HIGH COURT   MASK   COVID-19  

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