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

State of Tamilnadu - Subsection

Section 3(b) in The Rules for the Grant of Marriage Advance to Coimbatore Municipal Corporation Employees

(b)The male employee or the sons of the employee, as the case may be must have completed twenty-one years of age on the date of application to be eligible for advance. The female employee or the daughters of the employee, as the case may be must have completed eighteen years of age on the date of application. The age limit shall apply to all irrespective of the religion of the employee.