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Allahabad HC: Member Appointed on Compassionate Grounds is Liable to Shoulder Obligation of Deceased - (25 Jul 2025)

SERVICE

Allahabad High Court has held that the family member who is appointed on compassionate grounds steps into the shoes of the deceased, and is liable to shoulder the obligations of the deceased and discharge their responsibilities towards other dependent members.

Tags : ALLAHABAD HIGH COURT   COMPASSIONATE GROUNDS   OBLIGATION OF DECEASED  

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