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Discharge of serviceman or denial of disability pension based on unreasoned medical board report would be unsustainable in law: Supreme Court

Discharge of serviceman or denial of disability pension based on unreasoned medical board report would be unsustainable in law: Supreme Court

Published on May 9, 2025May 9, 2025By Santosh Singh

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Previous storyDischarge of serviceman or denial of disability pension based on unreasoned medical board report would be unsustainable in law: Supreme Court

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