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[Cites 0, Cited by 0] [Section 107(2)] [Section 107] [Entire Act]

State of Rajasthan - Subsection

Section 107(2)(i) in Rajasthan Civil Services (Pension) Rules, 1996

(i)Where a widow or widower in receipt of family pension, remarries and has, at the time of remarriage, child or children from the former spouse who is or are eligible for family pension, the remarried individual shall be eligible to draw the family pension, on behalf of such child or children if such individual continues to be the guardian of such child or children.