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J&K HC Upholds Validity of NHRC Order Granting Compensation to Family of Child - (14 Jun 2021)

CIVIL

Jammu & Kashmir High Court has upheld the validity of an order passed by National Human Rights Commission (NHRC) granting monetary compensation of Rs 3 lakh each to the next of kin of each kid who died after consuming spurious cough syrup.

Tags : JAMMU AND KASHMIR HIGH COURT   COMPENSATION TO FAMILY OF CHILD  

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