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[Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(8)(b) in Reserve Bank of India Pension Regulations, 1990

(b)son who has not attained the age of twenty five years and unmarried daughter who has not attained the age of twenty five years, including son or daughter adopted legally before retirement, but shall not include son or daughter adopted after retirement ; however, a posthumous child is [included] [Substituted for 'is entitled for the grant of family pension' vide AC No.8 dated June 14, 1996.];