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Supreme Court Affirms Menstrual Hygiene as a Fundamental Right, Warns States of Contempt - (16 Oct 2026)

CIVIL

Supreme Court expressed displeasure over States and UTs failing to report compliance with directions on menstrual hygiene facilities in schools. It warned that contempt notices may be issued to Chief Secretaries if the required information is not submitted.

Tags : MENSTRUAL HYGIENE; FUNDAMENTAL RIGHT; CONTEMPT  

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