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[Cites 0, Cited by 0] [Section 22(5)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(5)(b) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

(b)After expiry of the period referred to in clause (a), the family, in receipt of family pension under that clause, shall be entitled to family pension at the rate admissible under sub-rule (2).