Section 83B(4)(ii) in The U.P. Fundamental Rules

[Cites 0, Cited by 0] [Section 83B(4)] [Section 83B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 83B(4)(ii) in The U.P. Fundamental Rules

(ii)"child" means a legitimate child (including a step-child) residing with and wholly dependent on the government servant, who, if a female, is unmarried, or, if a male, is under the age of 16.

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State of Uttar Pradesh - Subsection

Section 83B(4)(ii) in The U.P. Fundamental Rules