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[Cites 0, Cited by 0] [Section 50(4)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(4)(i) in The Central Government General Pool Residential Accommodation Rules, 2017

(i)a married daughter, working in an eligible office, irrespective of the fact that the retiring allottee is having a son, who is also employed in an eligible office, and he is in a position to maintain the parents;