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Gauhati HC Cautions State for Non-Compliance With Directions on Benefits For Transgender Community - (08 Sep 2021)

CIVIL

Gauhati High Court has cautioned that it would impose costs on the State government if it failed to comply with the Court's earlier directions regarding the establishment of a special ward for the transgender community in the Guwahati Medical College and Hospital as well as furnishing of details regarding the benefits given to transgenders under various government schemes.

Tags : GAUHATI HIGH COURT   BENEFITS FOR TRANSGENDER COMMUNITY  

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