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SC Takes Suo Moto Notice of Non-Supply of Mid-Day Meals Due to School Shutdowns - (18 Mar 2020)

CIVIL

Supreme Court has taken suo moto cognizance and sought reply from Union Health Ministry, all States and Union Territories over the non-supply of midday meals to the children after shut down of schools due to Covid-19 outbreak.

Tags : SUPREME COURT   MID-DAY MEALS  

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