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Punjab and Haryana High Court: Insurance Benefits Cannot Be Denied on Mere Technicalities - (14 Mar 2017)

Punjab and Haryana High Court, while coming to rescue of an illiterate woman who lost her 27-year-old son in a road mishap, has asserted that benefits of Rajiv Gandhi Parivar Bima Yojna should not be denied on basis of technicalities.

Tags : PUNJAB AND HARYANA HIGH COURT   INSURANCE BENEFITS  

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