Section 2(2)(a) in The U.P. Government Servants (Special Provisions Relating to Family Planning) Rules, 1976

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State of Uttar Pradesh - Subsection

Section 2(2)(a) in The U.P. Government Servants (Special Provisions Relating to Family Planning) Rules, 1976

(a)where one child or more than one child of the couple-

(i)suffer from serious physical disability such as blindness, being crippled or mentally retarded so as to render it unlikely for him or her to lead a normal life; or

(ii)suffer from such a disease that his or her long survival is doubtful, and the number of remaining children in normal health does not exceed two; or

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State of Uttar Pradesh - Subsection

Section 2(2)(a) in The U.P. Government Servants (Special Provisions Relating to Family Planning) Rules, 1976