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Mad HC: Inspection of Rehabilitation Centres Necessary to Safeguard Public Interest - (21 Apr 2023)

CIVIL

Madras High Court while observing that rehabilitation/de-addiction centres can’t be run by any individuals without obtaining a proper permission and license from authorities, has held that periodical inspection of such institutions are essential in order to safeguard the public interest.

Tags : MADRAS HIGH COURT   REHABILITATION CENTRES   PUBLIC INTEREST  

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