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Kerala HC: Forced Deduction from Pension to CM's Relief Fund Not Permissible - (14 Jul 2021)

CIVIL

Kerala High Court has held that KSEB shall not deduct any amount from the pension granted to its retired employees towards the Chief Minister's Relief Fund under the 'Vaccine Challenge' unless they have expressed written consent to such deduction.

Tags : KERALA HIGH COURT   FORCED DEDUCTION FROM PENSION  

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