Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttarakhand - Subsection

Section 8(2) in Uttarakhand Retirement Benefits Act, 2018

(2)In case of death of Government servant / pensioner, family pension is permissible to family at increased rates for the period of ten years from the date of death or attaining the age of 67 years of deceased Government servant /pensioner, whichever is earlier.