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Gau. HC: Assam Govt. Criticised for Notifying Draft Rules and the Draft Child Protection Policy - (26 Aug 2024)

CIVIL

Gau. HC has observed that delay in notifying the Draft Rules as well as the Draft Child Protection Policy discloses that the State Government or its concerned officers do not have the will to give tooth to the child protection laws like Juvenile Justice (Care and Protection of Children) Act, 2015.

Tags : GAUHATI HIGH COURT   STATE GOVERNMENT   CHILD PROTECTION POLICY  

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