Section 38(6)(iv) in Nagaland Rural Bank (Employees') Pension Regulations, 2018

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Union of India - Subsection

Section 38(6)(iv) in Nagaland Rural Bank (Employees') Pension Regulations, 2018

(iv)Where the deceased employee or pensioner is survived by a widow but has left behind eligible child or children from a divorced wife or wives, such eligible child or children shall be entitled to the share of family pension which the mother would have received at the time of death of the employee or pensioner had she not been so divorced:

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Union of India - Subsection

Section 38(6)(iv) in Nagaland Rural Bank (Employees') Pension Regulations, 2018