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

State of Punjab - Subsection

Section 16(1)(A) in Punjab School Education Board (Employees' Pension, Provident Fund and Gratuity) Regulations, 1991

(A)For a period of seven years from the date following the date of death or till the date on which the Board employee would have attained the age of 65 years had he survived, which ever period is shorter, the liberalised family pension at the following rates shall be admissible to the family of a deceased employee :-