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[Cites 0, Cited by 0] [Section 24(5)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(5)(ii) in The Central Government General Pool Residential Accommodation Rules, 2017

(ii)where two allottees, in occupation of separate accommodations at the same station, one allotted under these rules and another from a pool to which these rules do not apply, marry each other, any one of them shall surrender any one of the accommodation within one month of such marriage.