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Mad. HC: Privacy of Refugees Has to be Ensured - (23 Aug 2023)

CIVIL

Madras High Court has observed that when right to shelter and housing has been recognised internationally as a human right, it cannot be denied to the refugees living in a camp; their privacy has to be ensured, otherwise there is no meaning in declaring privacy as a fundamental right.

Tags : MADRAS HIGH COURT   PRIVACY   REFUGEES  

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