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SC Directs UP & NCT Delhi to Submit Action Taken Report on Centre's SOP for Cases of Missing Children - (22 Sep 2021)

CRIMINAL

Supreme Court has directed the State of UP and NCT of Delhi to submit their response with regard to action taken report with reference to Standard Operating Procedure (SOP) published by Ministry of Women and Child Development, Union of India dated 23rd November 2016 for cases of missing children.

Tags : SUPREME COURT   CASES OF MISSING CHILDREN  

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