Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(5) in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998

(5)there shall be no age limit in the case of widows and divorce women;Explanation. - That in the case of widow, she will have to furnish a certificate of death of her husband from the competent authority and that in case of divorcee she will have to furnish the proof of divorce.