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Delhi HC Passes Directions over Denial of Access to Food to Poor - (28 Apr 2020)

CIVIL

Delhi High Court has directed Delhi Government to set up helpline, observing that 'denial of access to food' due to improper distribution of food grains among the poor and marginalized has further aggravated the hardship caused due to the ongoing lockdown.

Tags : DELHI HIGH COURT   DENIAL OF ACCESS OF FOOD TO POOR  

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