Section 29(1) in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019
(1)Notwithstanding that a marriage which is null and void under section 11 of the Marriage Law (Amendment) Act, 1976, but the child of such marriage who would have been legitimate if the marriage had been valid shall be legitimate irrespective of the fact whether or not -(a)a decree of nullity is granted in respect of that marriage under this Act;(b)the marriage is held to be void otherwise than on a petition under this Act.
