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Kerala HC Directs State to Ensure Uninterrupted Supply of Ration to Tribal Community - (21 Jan 2021)

CIVIL

Kerala High Court has directed the State government to ensure uninterrupted supply of ration articles and any other benefits available under law to the members of Tribal Community living at Edamalakudy in Idukki.

Tags : KERALA HIGH COURT   UNINTERRUPTED SUPPLY OF RATION TO TRIBAL COMMUNITY  

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