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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(1)(b) in The Orissa Municipal Employees' Pension Rules, 1989

(b)On the death of a widow, her share of the family pension shall become payable to eligible child provided that if the widow is not survived by any child her share of family pension shall cease to be payable.