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Del. HC: Can’t Deny Any Person with Disability to Carry on Any Trade or Business - (15 Sep 2023)

CIVIL

Delhi High Court has held that it would be wholly retrograde, and in derogation of the constitutional guarantees under Articles 14, 19 & 21, to deny the right of a person suffering from any disability, to carry on any trade or business.

Tags : DELHI HIGH COURT   DISABILITY   TRADE OR BUSINESS  

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