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Chhattisgarh High Court Issues Notice on Plea Challenging Criminalization of Beggary - (05 Feb 2020)

CIVIL

Chhattisgarh High Court has issued notices on a Public Interest Litigation challenging the constitutional validity of the Chhattisgarh Bhiksha Vritti Nivaran Adhiniyam, 1973 and the Chhattisgarh Bhiksha Vritti Nivaran Niyam, 1977 that have the effect of criminalizing beggary in the State.

Tags : CHHATTISGARH HIGH COURT   CRIMINALIZATION OF BEGGARY  

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