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[Cites 0, Cited by 0] [Section 40(4)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(4)(c) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995

(c)if both the family pensions are payable at the rate mentioned in sub-rule (1) of rule 39 the amount of the two pensions shall be limited to one thousand two hundred and fifty rupees per mensem in the case of employees who retired or died while in service prior to the 1st day of November, 1993 and two thousand four hundred rupees per mensem in respect of employees who retired or died on or after the 1st day of November, 1993.