Section 2(1A)(b) in The Vice-President's Pension Act, 1997

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Union of India - Subsection

Section 2(1A)(b) in The Vice-President's Pension Act, 1997

(b)after ceasing to hold office as Vice-President either by the expiration of his term of office or by resignation of his office, shall be paid a family pension at the rate of fifty per cent. of pension as is admissible to a retiring Vice-President, for the remainder of her life.] [Inserted by Act 23 of 2002, section 2 (w.e.f. 5.7.2002).]

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Union of India - Subsection

Section 2(1A)(b) in The Vice-President's Pension Act, 1997