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Karnataka HC Directs State to Ensure All Aged Pensioners Should be Paid Pension on Priority - (22 Apr 2021)

CIVIL

Karnataka High Court has directed the State government to ensure that all aged pensioners, who cannot physically attend the public offices to comply with procedures, should be paid pension under various schemes on priority in view of the prevailing situation owing to the COVID-19 pandemic.

Tags : KARNATAKA HIGH COURT   PENSION TO SENIOR CITIZENS  

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