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Bombay HC: Child Care Leave Protects Motherhood and Denial Violates Rights of Mother and Child - (17 Apr 2026)

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Bombay High Court held that the Child Care Leave policy recognises a woman’s role in family stability and child upbringing, and directed that the Government must ensure its proper implementation to fulfil its intended objectives.

Tags : CHILD CARE LEAVE   MOTHERHOOD   RIGHTS OF MOTHER  

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