Section 47(7)(c) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 47(7)(c) in The M.P. Civil Services (Pension) Rules, 1976

(c)Where a female Government servant is survived by a husband and an eligible minor child from the first husband the family pension will be paid to both in equal shares. In the absence of the second husband, share of his pension will be paid to his eligible minor child from deceased female Government servant.

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State of Madhya Pradesh - Subsection

Section 47(7)(c) in The M.P. Civil Services (Pension) Rules, 1976