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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2)(ii) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

(ii)If there are no such surviving members of the family as in clause (i) above, but there are one or more surviving widowed daughters and/or one or more surviving members of the family as in items [(iv) to (viii)] [Substituted vide MHA Notification No. 29/7/60-AIS(II) dated 30.11.62] of clause (a) of sub-rule (1) of rule 21, it may be paid to all such members in equal shares.]