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Rajasthan HC: Concrete Action Plan is Required From State to Curb Child Labour Activities - (08 Jun 2022)

CONSTITUTION

Rajasthan High Court while hearing PIL to institutionalise effective machinery and mechanism for rescue and post rescue rehabilitation of all child labourers, has held that a firm and concrete action plan is required from the state to curb child labour activities in the state.

Tags : RAJASTHAN HIGH COURT   CHILD LABOUR   ACTION PLAN  

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