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J&K HC Revives PIL to Ensure Dignity & Equality to Persons with Disabilities - (08 Oct 2020)

CIVIL

Jammu and Kashmir High Court has revived a Public Interest Litigation seeking necessary directions under the Rights of Persons with Disabilities Act, 2016 so as to ensure dignity and equality to the persons who are differentiable.

Tags : JAMMU AND KASHMIR HIGH COURT   DIGNITY & EQUALITY TO PERSONS WITH DISABILITIES  

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