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Rajasthan High Court Directs State to Properly Implement 'Jyoti Yojna' Scheme - (15 Feb 2024)

CIVIL

Rajasthan HC through writ of Mandamus has directed State to provide the benefits of the Jyoti Yojna Scheme to every woman who has voluntarily undergone a sterilisation operation after giving birth and since the same was originally intended to empower the females, it must be implemented effectively.

Tags : RAJASTHAN HIGH COURT   MANDAMUS   STERILISATION OPERATION   JYOTI YOJNA SCHEME  

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