Section 22(8)(a) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

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Union of India - Subsection

Section 22(8)(a) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

(a)

(i)Where the family pension is payable to more widows than one, the family pension shall be paid to the widows in equal shares.

(ii)On the death of a widow, her share of the family pension shall become payable to her eligible child :