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[Cites 0, Cited by 0] [Section 136(1)] [Section 136] [Entire Act]

Union of India - Subsection

Section 136(1)(e) in The National Security Guard Act, 1986

(e)any sum required by an order of the Central Government to be paid for the maintenance of his wife or his legitimate or illegitimate child or step-child or towards the cost of any relief given by the said Government to the said wife or child.