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[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(2)(i) in Sashastra Seema Bal Act, 2007

(i)any sum required by order of the Central Government or any prescribed officer to be paid for the maintenance of his wife, or his legitimate or illegitimate child or step child or towards the cost of any relief given by the said Government to the said wife or child.