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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttarakhand - Subsection

Section 9(3) in Uttarakhand Retirement Benefits Act, 2018

(3)Unmarried daughter, less than age of 25 years on the date of death with the restriction that if she starts earning livelihood or she gets married or till the completion of age of 25 years, whichever is earlier. Children mentioned in sub-section (2) and (3) include step and legally adopted children before retirement.