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[Section 22]
[Entire Act]
Union of India - Subsection
Section 22(4) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
| Age of family pensioner | Additional family pension |
| From 80 years to less 85 years | 20% of basic family pension |
| From 85 years to less 90 years | 30% of basic family pension |
| From 90 years to less 95 years | 40% of basic family pension |
| From 95 years to less 100 years | 50% of basic family pension |
| 100 years or more | 100% of basic family pension |