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Patna HC Directs Government in Plea on Non-Implementation of Schemes for HIV/AIDS Victims - (24 Mar 2021)

CIVIL

Patna High Court has directed the ascertainment of several issues in a plea inviting the attention of the Court towards the non-implementation of the several schemes notified by the Government for welfare of HIV/AIDS Victim. The Court has observed that the ratio, in which the cases of HIV stand increased in the State of Bihar and that too amongst the people hailing from rural areas, is alarming.

Tags : PATNA HIGH COURT   SCHEMES FOR HIV/AIDS VICTIMS  

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