Section 2(2)(e) in The Vice-President's Pension Act, 1997

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Union of India - Subsection

Section 2(2)(e) in The Vice-President's Pension Act, 1997

(e)to the same facilities for his spouse and minor children as respects medical attendance and treatment and on the same conditions as the spouse of a retired President is entitled to under the provisions of the President's Emoluments and Pensions Act, 1951 (30 of 1951); and

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Union of India - Subsection

Section 2(2)(e) in The Vice-President's Pension Act, 1997