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Madras HC Directs PAG to Pay Family Pension to Adopted Daughter - (21 Oct 2016)

Madras High Court has slammed Principal Accountant General (PAG) for returning a proposal sent by an Additional Assistant Educational Officer (AAEO) in Virudhunagar district to grant terminal benefits and family pension to adopted daughter of a government school headmistress who died in harness.

Tags : MADRAS HIGH COURT   FAMILY PENSION   ADOPTED DAUGHTER  

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