Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Rajasthan - Subsection Section 5(n) in The Rajasthan Pension (Grant to Dependents Of Citizens-Non Government Servants) Rules, 1960 (n)When there are dependent father and mother but no widow or dependent child - at Rs. 15/- p.m. to the father and Rs. 5/- p.m. to the mother.
