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

State of Uttar Pradesh - Subsection

Section 2(2)(i) in The U.P. Government Servants (Special Provisions Relating to Family Planning) Rules, 1976

(i)where the husband is above 50 years of age and the wife is or all the wives are above 45 years of age; or