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[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(1)(b) in United Bank of India (Employees') Pension Regulations, 1995

(b)in the case of a son or daughter (including widowed/divorced) till he/she attains the age of twenty-five years or up to the date of his/her marriage/remarriage, whichever is earlier: