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Del. HC: Threshold Income to Claim Financial Aid Under Rashtriya Arogya Nidhi Unreasonable - (25 Apr 2024)

CIVIL

Delhi High Court while initiating a suo motu case, has observed that the eligibility criteria of threshold income under the Central Government's Rashtriya Arogya Nidhi is not reasonable.

Tags : DELHI HIGH COURT   RASHTRIYA AROGYA NIDHI   THRESHOLD INCOME  

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