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SC Directs States Not to Reject Applications/Claims of Kin/Family Members of COVID Victims - (20 Jan 2022)

CIVIL

Supreme Court has directed the States not to reject applications/claims of the kin/family members of persons who have succumbed to COVID-19 on technical grounds. The Court has noted that wherever applications are rejected the States are duty bound to communicate the reason for the same to the concerned claimant and provide them opportunity for rectifying the application.

Tags : SUPREME COURT   CLAIMS OF COVID VICTIMS  

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