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SC to Greivance Redressal Committee: Decide Complaints About Non-Payment of Compensation in 4 Weeks - (19 Jul 2022)

CIVIL

Supreme Court has directed all State Governments to see to it that the ex-gratia compensation payable to the kins/family members of the persons who have lost their lives to COVID-19, as per the earlier orders and judgment of the Apex Court, be disbursed without any delay.

Tags : SUPREME COURT   COMPENSATION   COVID  

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