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[Cites 0, Cited by 0] [Section 22(14)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(14)(b) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

(b)if both the family pensions are payable at the rates mentioned in sub-rule (2), the amount of two pensions shall be limited to twenty-seven thousand rupees per mensem.