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[Cites 0, Cited by 0] [Section 16A(1)] [Section 16A] [Entire Act]

Union of India - Subsection

Section 16A(1)(b) in The Supreme Court Judges (Salaries And Conditions Of Service) Act, 1958

(b)dies after retirement on attaining the age of sixty-five years, family pension shall be thirty per cent. of his salary *** and shall be payable to the person or persons entitled thereto;(c) dies after retirement after seeking premature retirement and before attaining the age of sixty-five years, family pension shall be calculated at the rates specified in clause (a) shall be payable to the person or persons entitled thereto.