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[Cites 0, Cited by 0] [Section 50(5)] [Section 50] [Entire Act]

State of Tamilnadu - Subsection

Section 50(5)(a) in Tamil Nadu Pension Rules, 1978

(a)Except as may be provided by nomination under sub-rule (6), the non-contributory family pension sanctioned under this rule shall be payable-
(i)to the widow and if there are more widows than one, to the eldest surviving widow if the deceased was a male Government servant, or to die husband, if the deceased was a female Government servant.