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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(b) in Rules for the Grant of Marriage Advances to the Employees of the Municipalities

(b)Adopted sons or daughters of Muslim and Indian Christian municipal employees are not eligible for the grant of marriage advance, since the personal laws applicable to them do not recognise the principle of adoption.