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SC to Centre/States: Ensure the Effective Implementation of HIV Act, 2017 - (28 Sep 2023)

CIVIL

Supreme Court while outlining various directives to Central and State Government to ensure effective implementation of HIV Act, 2017, has asked instructed all courts and quasi-judicial bodies to take proactive steps in line with Section 34 of the HIV Act.

Tags : SUPREME COURT   HIV ACT   IMPLEMENTATION  

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