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[Cites 0, Cited by 0] [Section 40(4)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(4)(a) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995

(a)if the surviving child or children is or are eligible to draw two family pensions at the rates mentioned in sub-clause(i) of clause (a) and sub-clause(i) of clause(b) of sub-rule (3) of rule 39 the amount of both pensions shall be limited to two thousand five hundred rupees only per mensem in respect of employees who retired or died while in service prior to the 1st day of November, 1993 and four thousand eight hundred rupees per mensem only in respect of employees who retired or died on or after the 1st day of November, 1993;