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Bombay HC to Centre: Don't Stop Food Supply to Anganwadis’ for Not Linking Aadhaar - (08 Jul 2022)

CIVIL

Bombay High Court has directed Union Government to rectify the mobile application for anganwadi workers and ensure its availability in regional languages within three months, and must refrain from withholding allotment of food grains to anganwadi centres.

Tags : BOMBAY HIGH COURT   ANGANWADI CENTERS   AADHAAR  

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