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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(c) in The Rules for the Grant of Marriage Advance to Coimbatore Municipal Corporation Employees

(c)Adopted sons, adopted daughters of Muslim and Indian, Christian employees not eligible for the grant of marriage advance since the personal laws applicable to them do not recognise the principle of adoption.