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CIVIL - Madhya Pradesh HC Asks State to Provide Treatment to Autistic Children at State Cost - (11 Mar 2019)

CIVIL

Madhya Pradesh High Court has directed Principal Secretary and Health Department and the District Magistrate Khargone to make endeavor to provide desired treatment to Autistic Children, if possible at State Cost and requested NGOs to come forward and help Autistic Children.

Tags : MADHYA PRADESH HIGH COURT   AUTISTIC CHILDREN  

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