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SC: Welfare Schemes Should Cover All Orphan Children and Not Just Children Orphaned by Covid - (28 Jul 2021)

CIVIL

Supreme Court has made an oral observation that the welfare schemes for orphans, such as the one announced under the Prime Minister's Citizen Assistance and Relief in Emergency Situations Fund (PM CARES Fund), should cover all children who became orphans during COVID-19, and not just those who got orphaned due to COVID.

Tags : SUPREME COURT   WELFARE SCHEME FOR ORPHANS  

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