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[Cites 0, Cited by 0] [Section 35(6)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(6)(b) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995

(b)Notwithstanding anything contained in these rules, the amount of invalid pension shall not be less than the ordinary rate of family pension which would have been payable to his family in the event of his death while in service.