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Supreme Court Questions Centre Over ‘Freebies’, ‘Pension’ to Ex-legislators - (23 Mar 2017)

Supreme Court has said that various freebies and pension given to former MPs and MLAs seemed "prima facie" unreasonable and sought response from Centre on why those facilities and allowances given to former law makers should not be scrapped.

Tags : SUPREME COURT   ‘FREEBIES’   ‘PENSION’   EX-LEGISLATORS  

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