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SC Directs Magistrates/Collectors to Take Steps as per SOP for Care and Protection of Children - (16 Nov 2021)

CIVIL

Supreme Court has directed all the District Magistrates/ Collectors of all the state governments and UTs to take steps in accordance with the Standard Operating Procedure for Care and Protection of Children in Street Situations prepared by National Commission for Protection of Child Rights in 2020.

Tags : SUPREME COURT   SOP FOR CARE AND PROTECTION OF CHILDREN  

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