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Meghalaya HC to State: Ensure Hospitals and Like Institutions are Exempted from Power Cuts - (16 Jun 2023)

CIVIL

Meghalaya High Court while observing that most elementary thing that must be ensured is uninterrupted supply of power to hospitals and like institutions as power is essential in running machines for patients on life support, has directed State to ensure that such places are exempted from power cuts.

Tags : MEGHALAYA HIGH COURT   HOSPITALS   POWER CUTS  

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