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Karnataka HC Strikes Down Guideline Excluding Married Daughters from Ex-Servicemen Scheme - (04 Jan 2023)

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Karnataka High Court has struck down a guideline by Department of Sainik Welfare and Resettlement, by which married daughters under the age of 25 years, were held ineligible for issuance of dependent Identity card, which makes them eligible to apply for government jobs in ex-servicemen category.

Tags : KARNATAKA HIGH COURT   GUIDELINES   EX-SERVICEMEN   MARRIED DAUGHTER  

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