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MP High Court: Ex-Gratia Payments are Dependents’ Last Hope and Rules Should be Applied Liberally - (30 Mar 2026)

SERVICE

Madhya Pradesh High Court directed Central Madhya Pradesh Gramin Bank to pay ?7 lakh to the deceased employee’s wife, observing that ex-gratia payments are the dependent’s last hope and must be interpreted liberally rather than strictly.

Tags : EX-GRATIA PAYMENTS   DEPENDENTS   LIBERALLY  

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