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[Cites 0, Cited by 0] [Section 125(2)] [Section 125] [Entire Act]

State of Rajasthan - Subsection

Section 125(2)(iii) in Rajasthan Civil Services (Pension) Rules, 1996

(iii)in the case of an unmarried daughter until marriage or until she attains the age of 25, whichever occurs earlier; or in case of minor sister until marriage or until she attains the age of 21, whichever occurs earlier;