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Karnataka HC Asks State to Clarify Stand on Bearing Rail Fare of Migrants Who Can't Pay - (20 May 2020)

CIVIL

Karnataka High Court has asked the State to clarify on whether it really wants to take a stand that a migrant worker who has no income and is not in a position to pay Railway fare will not be allowed to travel by Shramik special trains to his home State.

Tags : KARNATAKA HIGH COURT   RAIL FARE  

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