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Karnataka HC Directs Govt. to Compensate Students Denied Benefits of Mid-Day Meal Scheme - (17 Nov 2020)

CIVIL

Karnataka High Court has directed the State Government to inform in how much time and in what manner it would compensate each and every student who is entitled to the benefit of Mid-day meal scheme but it was denied to them from May 31, due to Covid-19 pandemic.

Tags : KARNATAKA HIGH COURT   STUDENTS DENIED BENEFITS OF MID-DAY MEAL SCHEME  

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