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Cal HC: Death to be Presumed of Employee Untraceable for 7 Years, Heirs Entitled to Terminal Benefit - (27 May 2024)

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Calcutta High Court has held that the law is well settled that in case a person is untraceable for more than seven years, his death may be presumed, making the legal heirs of the employee entitled to terminal benefits.

Tags : CALCUTTA HIGH COURT   TERMINAL BENEFIT   LEGAL HEIRS  

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