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Bom. HC: Right to Travel is Required to be Not Only Recognised but Should be Made More Meaningful - (10 Jan 2025)

CIVIL

Bombay HC has observed that in the contemporary times traveling abroad cannot be considered to be a fanciful affair but has become an essential requirement of modern life. Thus, the right to travel is required to be not only recognised but should be made more meaningful.

Tags : BOMBAY HIGH COURT   RIGHT TO TRAVEL   MEANINGFUL  

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