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Delhi High Court Refuses to Give 'Martyr' Status to ex-Armyman Who Committed Suicide - (12 May 2017)

Delhi High Court has told AAP Government that a person who commits suicide cannot be termed a 'martyr', which had conferred the status on an ex- armyman, who allegedly killed himself over OROP issue.

Tags : DELHI HIGH COURT   EX-ARMYMAN   OROP  

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