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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(d) in The Orissa Local Fund Service (Pension) Rules, 1980

(d)"child" means a child of an employee of Local Fund Service who, if a son is under eighteen years of age and if a daughter is unmarried and is under twenty-one years of age and the expression 'children' shall be construed accordingly;