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J&K HC: All Hindus Living in Kashmir Valley Cannot Claim Benefits Meant for Kashmiri Pandits - (16 Sep 2021)

CIVIL

Jammu and Kashmir High Court has held that all Hindus residing in the Valley cannot be said to be a Kashmiri Pandit, thereby allowing them to avail the benefits of the schemes meant exclusively for the Pandits.

Tags : JAMMU AND KASHMIR HIGH COURT   BENEFITS MEANT FOR KASHMIRI PANDITS  

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