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Bombay HC Directs State Advisory Board to Expeditiously Consider Grievance of Differently Abled Peopl - (21 Apr 2025)

CIVIL

Bombay High Court while hearing a petition concerning the obstruction caused to disabled people by bollards at the entrance of footpaths, has directed the State Advisory Board on Disability to expeditiously consider the grievances of differently abled people.

Tags : BOMBAY HIGH COURT   ADVISORY BOARD   DIFFERENTLY ABLED PEOPLE  

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