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[Cites 0, Cited by 0] [Section 9A(4)] [Section 9A] [Entire Act]

State of Tamilnadu - Subsection

Section 9A(4)(ii) in Tamil Nadu Legislator's Pension Rules, 1977

(ii)Son who has not attained the age of twenty one years and unmarried daughter who has not attained the age of twenty four years including such son and daughter adopted legally;