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[Cites 0, Cited by 0] [Section 47(11)] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(11)(a) in The M.P. Civil Services (Pension) Rules, 1976

(a)
(i)If the surviving child or children is or are eligible to draw two family pensions at the rate mentioned in sub-rule (3), the amount of both the pensions shall be limited to Rs. 500 (five hundred rupees) per mensem.
(ii)If one of the family pension ceases to be payable at the rate mentioned in sub-rule (3), in lieu thereof the pension at the rate mentioned in sub-rule (2) become payable, the amount of both the pensions shall also be limited to five hundred rupees per mensem;