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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1)(d) in The Pension Fund Regulatory and Development Authority (Exits and Withdrawals under the National Pension System) Regulations, 2015

(d)for treatment of specified illnesses: if the subscriber, his legally wedded spouse, children, including a legally adopted child or dependent parents suffer from any specified illness, which shall comprise of hospitalization and treatment in respect of the following diseases: