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SC Directs to Provide Information About Financial Stability of Families of Children Restored to Paren - (01 Feb 2021)

CIVIL

Supreme Court has directed the State Governments/Union Territories to provide information in 2 weeks about the financial stability of the families of those children who were restored to their parents/guardians from the Child Care Institutions on account of the COVID situation.

Tags : SUPREME COURT   FINANCIAL STABILITY OF FAMILIES  

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