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Calcutta HC: Daughter-In-Law Bound in Compassionate Appointment to Maintain Mother-In-Law - (21 Jan 2022)

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Calcutta High Court has observed in a case that the daughter-in-law is bound by the undertaking given while obtaining a compassionate appointment to maintain and extend medical assistance to the mother-in-law.

Tags : CALCUTTA HIGH COURT   COMPASSIONATE APPOINTMENT   DAUGHTER-IN-LAW  

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