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Allahabad HC to Govt.: Frame Rules to Include Divorced Daughter in Family - (30 Nov 2015)

Allahabad HC has ordered Principal Secretary (Law) to take necessary steps within 4 months so that a “divorced daughter” can be included in definition of “family” with respect to rules regarding compassionate appointments in event of death of a government employee while on duty.

Tags : ALLAHABAD HC   DIVORCED DAUGHTER  FAMILY  

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