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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Haryana - Subsection

Section 25(2)(a) in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019

(a)Where a Government employee dies leaving behind a judicially separated husband or wife with a child or children, the compassionate financial assistance in respect of deceased shall be payable to the surviving person: