JH HC: Denial of Medical Reimbursement by Categorizing it as Outdoor Patient is Not Justifiable - (16 Oct 2023)
SERVICE
Jharkhand High Court has held that on the basis of applicability of principle of purposive construction, denying the benefit of medical reimbursement only on the ground that the treatment was taken in the capacity of outdoor patient cannot be said to be proper and rationale.
Tags : JHARKHAND HIGH COURT MEDICAL REIMBURSEMENT OUTDOOR PATIENT
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