Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(1)(b) in Oriental Bank of Commerce (Employees') Pension Regulations, 1995

(b)In the case of a son or daughter (including widowed/divorced) until he/she attains the age of twenty-five years or up to the date of his/her marriage/remarriage, whichever is earlier.