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Supreme Court Grants Full Disability Pension Arrears to Veterans - (13 Feb 2026)

SERVICE

Supreme Court held that ex-servicemen are entitled to full arrears of disability pension, including broad banding, from 01.01.1996 or 01.01.2006, as applicable. It ruled that such arrears cannot be restricted to three years prior to filing claims, rejecting limitation objections

Tags : DISABILITY PENSION   EX-SERVICEMEN   LIMITATION  

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