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Cal HC: Daughter of Employee Who Died/Superannuated Prior to DCRB Scheme Entitled To Family Pension - (21 Jun 2023)

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Calcutta High Court has held that unmarried/widowed daughters of an employee who superannuated or passed away prior to coming into force of DCRB Scheme, 1981 are also entitled to family pension.

Tags : CALCUTTA HIGH COURT   FAMILY PENSION   DAUGHTER  

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