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Bombay High Court: Mentally Challenged Kids Cannot Be Deprived of Fundamental Right U/A 21A - (10 Apr 2017)

Bombay High Court has held that under Article 39(f) of Constitution, it is the duty of State to make policy for healthy development of children, and certainly towards mentally-ill and mentally-challenged children.

Tags : BOMBAY HIGH COURT   MENTALLY CHALLENGED KIDS  

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