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Delhi High Court: Centre Took Steps For Public Grievance Redressal System - (25 Jul 2017)

Delhi High Court, while noting that Centre had taken substantive steps to put in place a system for timely redressal of public grievance in every department of governance, has disposed of a petition seeking direction to Government for providing a citizens’ charter.

Tags : DELHI HIGH COURT   PUBLIC GRIEVANCE REDRESSAL SYSTEM  

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