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All. HC: Legal Heirs Entitled to Benefit After Death of Govt. Employee, Nominee Merely a Custodian - (15 Jan 2024)

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Allahabad High Court has held that Nominee of a Government employee is just a guardian and the legal heirs of the employee shall be entitled to the benefits accruing after his/her death.

Tags : ALLAHABAD HIGH COURT   GOVERNMENT EMPLOYEE   NOMINEE   LEGAL HEIRS  

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