Section 24(2)(a) in U.P. Contributory Provident Fund Insurance Pension Rules

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(2)(a) in U.P. Contributory Provident Fund Insurance Pension Rules

(a)in the event of death while in service one-half of the superannuation pension winch would have been admissible to the employee had he retired on the date following the date' of his death; and

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State of Uttar Pradesh - Subsection

Section 24(2)(a) in U.P. Contributory Provident Fund Insurance Pension Rules