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SC: Soldier Cannot be Asked to Prove that Disease Was Contracted by Him on Account of Service - (28 Apr 2025)

SERVICE

SC while ordering disability pension, has stated that a soldier cannot be asked to prove that disease was contracted by him on account of military service. If after tests, the member was found fit to serve in army would give rise to a presumption that he was disease free at time of entry in service.

Tags : SUPREME COURT   DISABILITY PENSION   MILITARY SERVICE  

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