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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(1)(b) in Rajasthan Civil Services (Pension) Rules, 1996

(b)"child" means a child of the Government servant, who, if a son, is under twenty five years of age and if a daughter, is unmarried and is under twenty five years of age and the expression "children" shall be construed accordingly;