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It cannot be a Compulsion to Contribute to CM’s Flood Relief Fund: Supreme Court - (30 Oct 2018)

Supreme Court has dismissed SLP of Kerala Govt. against the order of Kerala HC which stayed the condition in a Government Order that mandated that government employees unwilling to contribute their one month’s salary to the Chief Minister’s Distress Relief Fund should give a written declaration.

Tags : SUPREME COURT   FLOOD RELIEF FUND  

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