Section 3(1)(ii) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015

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Union of India - Subsection

Section 3(1)(ii) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015

(ii)Married daughters who have been divorced, abandoned or separated from their husbands and widowed daughters and are residing with the employee and are wholly dependent on the employee

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Union of India - Subsection

Section 3(1)(ii) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015