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Delhi HC Directs DLSA to Submit Status Report on Hunger Relief Camps - (18 Aug 2020)

CIVIL

Delhi High Court has directed the Delhi Legal Service Authority to submit a status report stating whether there's a need to continue with the hunger relief camps, providing dry ration to the non-PDS beneficiaries as also providing cooked food to those who are using night shelters provided by the Delhi Urban Shelter Improvement Board.

Tags : DELHI HIGH COURT   HUNGER RELIEF CAMPS  

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