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[Cites 0, Cited by 0] [Section 22(18)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(18)(d) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

(d)As and when the claim for family pension arises, the legal guardian of the child should make an application supported by a fresh medical certificate from a Medical Officer, not below the rank of Civil Surgeon, that the child still suffers from the disability.