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[Cites 0, Cited by 0] [Section 49(6)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(6)(iii) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(iii)If some and unmarried daughters are alive, unmarried daughters shall not be eligible for family pension unless the son attains the age of 21 years and thereby become ineligible for the grant of family pension.