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P&H HC: Denying Re-Imbursement to Employee Due to Treatment Done in OPD is Unreasonable Classific. - (29 Jan 2025)

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Punjab and Haryana High Court has clarified that refusal of medical re-imbursement by State Government because treatment was done in Outpatient Department (OPD) is ‘unreasonable classification’.

Tags : P&H HIGH COURT   MEDICAL RE-IMBURSEMENT   OPD  

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