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Rajasthan High Court: Suo-Motu Cognizance Taken Over Lack of Public Washrooms - (05 Dec 2024)

CIVIL

Rajasthan High Court while taking suo-motu cognizance over lack of sanitary public washrooms for women, has observed that the facilities available to women walking on the street are almost negligible and in no way proportionate to the existing facilities vis-a-vis the women population.

Tags : RAJASTHAN HIGH COURT   SUO-MOTU COGNIZANCE   SANITARY PUBLIC WASHROOMS  

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