Section 49(4)(iii) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

[Cites 0, Cited by 0] [Section 49(4)] [Section 49] [Entire Act]

(iii)in the case of an unmarried daughter, until she attains the age of 24 years or until she gets married, whichever is earlier :

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