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Karnataka HC Directs Government to Consider on Extension of Atma Nirbhar Scheme - (14 May 2021)

CIVIL

Karnataka High Court has directed the Central Government and the State Government to take a call on the issue whether the benefits of Atma Nirbhar Scheme as applicable during the lockdown in 2020, can be extended to those who are not holding a ration card of any State.

Tags : KARNATAKA HIGH COURT   EXTENSION OF ATMA NIRBHAR SCHEME  

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