Section 50(3)(i) in The Central Government General Pool Residential Accommodation Rules, 2017

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Union of India - Subsection

Section 50(3)(i) in The Central Government General Pool Residential Accommodation Rules, 2017

(i)the spouse or ward has been residing continuously for at least three years with the retiring allottee prior to his retirement and has not drawn house rent allowance for this period and in case such spouse or ward is in the service of Central Government for less than three years, then, he has not drawn house rent allowance since the date of his joining the Central Government service,

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Union of India - Subsection

Section 50(3)(i) in The Central Government General Pool Residential Accommodation Rules, 2017