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Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection - (27 Oct 2026)

CIVIL

Allahabad High Court held that Rs. 50 lakh COVID-19 ex gratia aid cannot be denied solely for lack of a positive RT-PCR report when government hospital records show a positive antigen test and authorities accept COVID-19 as the cause of death.

Tags : COVID-19; COMPENSATION; RT-PCR REPORT  

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