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Ker. HC: On Nature of Disability, AFT should Not Lightly Interfere with Opinion of Medical Board - (02 Dec 2024)

SERVICE

Ker. HC has observed that Armed Forces Tribunal (AFT) shall give due deference to opinion of the Medical Board and will not lightly interfere with or substitute views of Medical Board Experts regarding nature of disability of ex-service personnel while deciding question granting disability pension.

Tags : KERALA HIGH COURT   ARMED FORCES TRIBUNAL   MEDICAL BOARD EXPERTS  

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