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Delhi HC: Rights of Persons With Disability Act Not An Embargo on Exercise of Parens Patriae - (02 Nov 2021)

CIVIL

Delhi High Court has held that the Rights of Persons With Disability Act, 2016 Act or the Rules framed there under do not create any embargo on the exercise of parens patriae jurisdiction by it under Article 226 of the Constitution of India, 1949.

Tags : DELHI HIGH COURT   EXERCISE OF PARENS PATRIAE JURISDICTION  

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