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Gauhati HC: Physically Handicapped Persons Constitute a Category in Themselves - (16 Feb 2022)

CIVIL

Gauhati High Court has held that physically handicapped persons constitute a category in themselves. There can be no further classification amongst the members of that category on the basis of other considerations like caste, creed, religion etc.

Tags : GAUHATI HIGH COURT   PHYSICALLY HANDICAPPED PERSONS  

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