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SC Directs to Implement NCPCR Suggestions on Children in Street Situations - (22 Feb 2022)

CIVIL

Supreme Court has directed the State Governments and Union Territories to implement the suggestions made by National Commission for Protection of Child Rights with respect to Children in Street Situations in the Standard Operating Procedure for Care and Protection of Children in Street Situation 2.0 (SOP 2.0). The Court has granted permission to State Governments to approach the NCPCR with modifications, if required.

Tags : SUPREME COURT   CHILDREN IN STREET SITUATIONS  

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