Friday, 10, Apr, 2026
 
 
 
Expand O P Jindal Global University
 

पोषाहार स्तर और जीवन स्तर को ऊँचा करने तथा लोक स्वास्नय का सुधार करने का राज्य का कर्तव्य,Constitution of India, Article 47 ( Article 47 Constitution of India: Duty of the State to raise the level of nutrition and the standard of living and to improve public health. )


 

राज्य, अपने लोगों के पोषाहार स्तर और जीवन स्तर को ऊँचा करने और लोक स्वास्नय के सुधार को अपने प्राथमिक कर्तव्यों में मानेगा और राज्य, विशिष्टतया, मादक पेयों और स्वास्नय के लिए हानिकर ओषधियों के, औषधीय प्रयोजनों से भिन्न, उपभोग का प्रतिषेध करने का प्रयास करेगा।

Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 
 

LatestLaws Partner Event : Media

 
 
Latestlaws Newsletter