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Uttarakhand HC Issues Guidelines For Rehabilitation of Acid Attack Victims - (14 Jun 2017)

Uttarakhand High Court has issued several directions for rehabilitation of acid attack victims, and for prevention of such instances which include measures such as monthly payments to victims who have received third/fourth degree burn injuries, in addition to ex-gratia lump-sum payment.

Tags : UTTARAKHAND HIGH COURT   ACID ATTACK VICTIMS  

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