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[Cites 0, Cited by 0] [Section 49(3)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(3)(i) in The Central Government General Pool Residential Accommodation Rules, 2017

(i)the spouse or ward had been residing with the deceased allottee for at least three years prior to the death of the allottee 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;