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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttarakhand - Subsection

Section 9(2) in Uttarakhand Retirement Benefits Act, 2018

(2)Son less than the age of 25 years on the date of death with the restriction that if he starts earning livelihood then till the date of earning livelihood or the age of 25 years, whichever is earlier.