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Karnataka HC: Migrant Not to be Denied Opportunity to Travel Because of Incapacity to Pay - (14 May 2020)

CIVIL

Karnataka High Court has directed the Central and State Government to take immediate decision on the question of paying railway fare of those migrant workers who want to travel back to their States but cannot do so due to their inability to pay.

Tags : KARNATAKA HIGH COURT   MIGRANTS   INCAPACITY TO PAY  

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