Section 77(2)(iii) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

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Union of India - Subsection

Section 77(2)(iii) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(iii)If the remarried individual has, for any reason, ceased to be the guardian of such child or children, the family pension shall become payable to the person entitled to act as guardian of such child or children under the law for the time being in force and such person may submit a claim in Form 11 to the Head of Office for the payment of family pension :

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Union of India - Subsection

Section 77(2)(iii) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984