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SC Seeks Centre Response on Plea Alleging Cancellation of Ration Cards - (17 Mar 2021)

CIVIL

Supreme Court has sought Centre's response on plea filed alleging the cancellation of 3 crore ration cards on account of non-linking with Aadhar Cards by the Union Government and starvation deaths caused. The Court has issued the direction on the issue of implementation of a grievance redressal mechanism to ensure food to everyone under the National Food Security Act, 2013.

Tags : SUPREME COURT   CANCELLATION OF RATION CARDS  

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