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Supreme Court Gives Three Weeks Time To Centre To Frame Community Kitchen Policy - (17 Nov 2021)

CIVIL

Emphasizing that a welfare state has a constitutional duty to ensure that no one dies of hunger, the Supreme Court has granted 3 weeks time to the Central Government, as the last opportunity, to frame a pan-India policy on community kitchens, after taking the view of different state governments.

Tags : SUPREME COURT   COMMUNITY KITCHEN   CENTRAL GOVERNMENT  

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