Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act] State of Rajasthan - Subsection Section 17(5)(iii) in RSWC Employees General Provident Fund Regulations, 1990 (iii)for the marriage of the subscriber's sons and daughters and if the subscriber had no daughter or any other female relation dependent on him.