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Delhi HC Seeks Response on Purported Exclusion of Intended Beneficiaries from Covid-Relief Packages - (25 Apr 2022)

CIVIL

Delhi High Court has sought response from the Central government on a public interest litigation, challenging the constitutional validity of the Relief Package introduced during March 2020 nation-wide lockdown under the Pradhan Mantri Garib Kalyan Yojana, 2020 (PMJDY), inasmuch as the same allegedly excludes a huge chunk of intended beneficiaries.

Tags : DELHI HIGH COURT   COVID-RELIEF PACKAGES  

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