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Government Servant is Not Eligible to Make Will of Family Pension: Chhattisgarh HC - (29 Apr 2019)

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Chhattisgarh High Court has held that a government servant is not eligible to make a will of family pension but also said that will of provident fund, gratuity, leave encashment, group insurance scheme and family benefit fund can be made.

Tags : CHHATTISGARH HIGH COURT   WILL OF FAMILY PENSION  

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