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SC Allows Impleading States in PIL Seeking Protection of Migrant Children's Fundamental Rights - (09 Mar 2021)

CIVIL

Supreme Court has allowed impleading the States in the Public Interest Litigation filed by Child Rights Trust seeking directions for protection of the fundamental rights of migrant children and children of migrant families in the wake of COVID-19.

Tags : SUPREME COURT   PROTECTION OF MIGRANT CHILDREN'S FUNDAMENTAL RIGHTS  

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