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[Cites 0, Cited by 0] [Section 32(7)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(7)(c) in Reserve Bank of India Pension Regulations, 1990

(c)[Family pension to the children be payable in the order of their birth and younger of them will not be eligible for family pension unless the elder next above him/her has become ineligible for the grant of family pension.] [Substituted for 'If sons and unmarried daughters are alive, unmarried daughters shall not eligible for family pension unless the sons attain the age of twenty five years or start earning and thereby become ineligible for grant of family pension.']