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Provide Medical Reimbursement to Retired HC Judges and Family Members: SC to State/UTs - (01 May 2019)

CIVIL

Supreme Court has directed all the States and Union Territories to comply with its earlier order to provide medical facilities to retired Chief Justices and Judges of the High Courts including their spouses and dependent family members.

Tags : SUPREME COURT   MEDICAL REIMBURSEMENT TO JUDGES  

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