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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2)(b) in The Army And Air Force (Disposal Of Private Property) Rules, 1953

(b)if he has not, they may be sent to the widow, or next-of-kin of the deceased in the following order of relationship; eldest surviving son or grandson; eldest surviving daughter or daughter's son; father; mother; eldest surviving brother or sister;