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[Cites 0, Cited by 0] [Section 47(7)] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(7)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)Where the deceased Government servant or pensioner is survived from another wife who is not alive, the eligible child or children shall be entitled to the share of family pension which the mother would have received if she had been alive at the time of death of Government servant or pensioner.