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HP HC: Narrow Interpretation of Pension Rules Undermines the Purpose of Pension - (31 Aug 2023)

SERVICE

Himachal Pradesh High Court while observing that pension is a beneficial provision for the government servant, has held that any narrow construction of the same will render the purpose of granting the same otiose.

Tags : HIMACHAL PRADESH HIGH COURT   PENSION RULES   NARROW INTERPRETATION  

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