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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(3) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

(3)The amount of family pension shall be fixed at monthly rates and be expressed in whole rupees and where the family pension contains a fraction of a rupee, it shall be rounded off to the next higher rupee:Provided that in no case a family pension in excess of the maximum prescribed under this rule shall be allowed.