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Himachal Pradesh HC: Can’t Deny Medical Claim on Flimsy Grounds - (23 Jun 2025)

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Himachal Pradesh High Court has held that once a medical claim is admissible in terms of beneficial policy of the State, the same should not be denied on flimsy grounds or irrelevant factors.

Tags : HP HIGH COURT   MEDICAL CLAIM   FLIMSY GROUNDS  

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