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Report No. 256

27. Liability For Non-Compliance. -

In any petition under Section 25, where the Court finds that any person or establishment has breached or not complied with the provisions of this Act, it shall award to the person affected by Leprosy or a member of his family, compensation, and damages of not less than twenty five thousand rupees along with all costs incurred in litigation.



Eliminating Discrimination against Persons affected by Leprosy Back




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