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Gauhati HC Directs DLSA to Provide Immediate Rations to Identified Sex Workers - (31 May 2021)

CIVIL

Gauhati High Court has directed the District Legal Services Authority, Cachar to provide immediate ration to sex workers and their family members identified by Deputy Commissioner of the District. The Court has also directed the State Government to apprise the Court about how National AIDS Control Organization through Assam State AIDS Control Society will give relief to sex workers in Assam.

Tags : GAUHATI HIGH COURT   AID TO SEX WORKERS  

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