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Bombay HC: Providing Aid to Rape Survivors is State’s Duty, Not Charity - (18 Jan 2017)

Bombay High Court came down heavily upon State for its “insensitivity” towards survivors of rape and sexual violence and said that Government must not think that it was performing “charity” by providing compensation and legal aid to such survivors.

Tags : BOMBAY HIGH COURT   TO RAPE SURVIVORS   LEGAL AID  

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