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[Cites 0, Cited by 0] [Section 25(4)] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(4)(ii) in The Rajasthan Municipal Service Rules, 1963

(ii)where a Government servant has only one child from the earlier delivery but more than one child are born out of a single subsequent delivery, the children so born shall be deemed to be one entity while counting the total number of children.