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Bombay High Court: State Cannot Withhold Aid to Child Homes While Supporting Ladki Bahin Yojana - (08 May 2026)

CIVIL

Bombay High Court observed that the Maharashtra government cannot deny financial aid to institutions caring for vulnerable children while funding welfare schemes like Ladki Bahin Yojana, saying such unequal treatment would be constitutionally untenable.

Tags : AID; CHILD HOMES; LADKI BAHIN YOJANA  

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