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[Cites 0, Cited by 0] [Section 40(5)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(5)(ca) in Canara Bank (Employees') Pension Regulations, 1995

(ca)[ Where the deceased employee or pensioner is survived by a widow but has left behind eligible child or children from a divorced wife or wives, such eligible child or children shall be entitled to the share of family pension which the mother would have received at the time time of death of the employee or pension had she not been so divorced.] [Inserted w.e.f. 30.11.2002 ref Circular No. 265/2002, dated 24.12.2002]