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Allahabad HC: Daughter-In-Law Eligible for Allotment of Fair Price Shop on Compassionate Grounds - (10 Mar 2022)

LABOUR AND INDUSTRIAL

Allahabad High Court has held that a daughter-in-law is very well entitled to allotment of a fair price shop on compassionate grounds. The Court has relied upon an earlier judgment of the High Court wherein it was held that a widowed daughter-in-law is eligible for allotment of a fair price shop on compassionate grounds.

Tags : ALLAHABAD HIGH COURT   DAUGHTER-IN-LAW   ALLOTMENT OF FAIR PRICE SHOP  

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