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Delhi HC: Widowed Daughter of Freedom Fighter is Entitled to Benefit of Pension Scheme - (13 Aug 2021)

CIVIL

Delhi High Court has observed that a widowed daughter of a freedom fighter is entitled to benefit of the Pension Scheme namely Swatantrata Sainik Samman Pension Scheme, as a dependent while granting relief to a handicapped, mentally challenged and bed ridden woman.

Tags : DELHI HIGH COURT   WIDOWED DAUGHTER OF FREEDOM FIGHTER  

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