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[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

State of Uttarakhand - Subsection

Section 9(5)(b) in Uttarakhand Retirement Benefits Act, 2018

(b)unmarried daughters of more than twenty five years shall be eligible for family pension only when other eligible children under age of twenty years are not eligible for pension and there is no disabled child in family to receive family pension.