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Karnataka HC Directs DMs to Ensure Compliance with Manual Scavenging Law - (31 Aug 2021)

CONTEMPT OF COURT

Karnataka High Court has directed District Magistrates of the concerned districts to ensure proper compliance of the Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013, observing that henceforth, in the state of Karnataka, there shall be no manual scavenging ignoring the statutory provisions of the Act and Rules.

Tags : KARNATAKA HIGH COURT   COMPLIANCE WITH MANUAL SCAVENGING LAW  

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