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Jammu and Kashmir High Court to State Govt: Provide Facilities to Prisoners as per SC Directions - (27 Dec 2019)

CIVIL

Jammu and Kashmir High Court has asked the State Government to provide all facilities to prisoners in Union Territories of Jammu and Kashmir and Ladakh in accordance with the Supreme Court directions. The Court also emphasised upon the need to take disability audits by the two UT Governments in their respective territories.

Tags : JAMMU AND KASHMIR HIGH COURT   PRISONERS  

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