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[Cites 0, Cited by 0] [Section 49(4)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(4)(v) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(v)the person receiving the family pension as guardian of such son or daughter shall produce every three years a certificate from a nominated medical authority to the effect that he or she continues to suffer from Disorder, or disability of mind or continue to be physically crippled or disabled.