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[Cites 0, Cited by 0] [Section 49(15)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(15)(b) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(b)"Family" in relation to an employee of the Commission.
(i)Wife in case of a male employee, or husband in case of a female employee, provided the marriage took place before retirement of the employee.
(ii)a judicially separated wife or husband such separation not being granted on the ground of adultery, provided the marriage took place before the retirement of the employee, and the person surviving was not held guilty of committing adultery.
(iii)son who has not attained the age of twenty one years and unmarried daughter who has no attained in the age of twenty four years, and including such son and daughter adopted legally before retirement but shall not include son or daughter born after the retirement.