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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(d) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

(d)'Children' means legitimate children and shall include adopted children if the Executive Officer is satisfied that under the personal law of the subscriber adoption is legally recognised as conferring the status of a natural child;