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SC Urges Union to take Action against Laws which are Discriminatory towards Leprosy Affected Persons - (31 Jul 2025)

FAMILY

Supreme Court while urging Centre to take urgent remedial action against laws, rules, regulations, etc. which are discriminatory and/or derogatory towards leprosy-affected or cured persons, has stated that it is embarrassing that it is a ground for taking divorce.

Tags : SUPREME COURT   LEPROSY AFFECTED PERSONS   REMEDIAL ACTION  

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