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SC: Government of Himachal Pradesh Directed to Review its Policies on Child Care Leaves - (23 Apr 2024)

SERVICE

Supreme Court while expressing concern over the lack of policies on Child Care Leaves especially for women who have differently abled children, has directed the State to constitute a committee under the Rights of Persons With Disability Act, 2016 to examine the possible solutions.

Tags : SUPREME COURT   CHILD CARE LEAVES   DIFFERENTLY ABLED CHILDREN  

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