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[Cites 0, Cited by 0] [Section 32(6)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(6)(a) in Reserve Bank of India Pension Regulations, 1990

(a)in the case of a widow or widower, upto the date of death or remarriage, whichever is earlier; (c) in the case of an unmarried daughter, until she attains age of twenty-five years or until she gets married, whichever is earlier.