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SC: Menstrual Health is a Fundamental Right under Article 21; Orders Free Sanitary Pads in Schools - (30 Jan 2026)

CONSTITUTION

Declaring menstrual health part of the right to life under Article 21, the Supreme Court directed nationwide implementation of the Menstrual Hygiene Policy, mandating free biodegradable sanitary napkins and functional, hygienic gender-segregated toilets in schools for girls from Classes 6–12.

Tags : MENSTRUAL HEALTH   FUNDAMENTAL RIGHT   SANITARY PADS  

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