Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 100(2)] [Section 100] [Entire Act]

State of Odisha - Subsection

Section 100(2)(b) in The Orissa Local Fund Service (Pension) Rules, 1980

(b)
(i)Where the deceased pensioner is survived by child or children, the guardian of the child or children may submit a claim in Form 'L-1' to the Chairman for the payment of family pension :