Section 107(2)(iii) in Rajasthan Civil Services (Pension) Rules, 1996

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State of Rajasthan - Subsection

Section 107(2)(iii) in Rajasthan Civil Services (Pension) Rules, 1996

(iii)If the remarried individual has, for any reason, ceased to be the guardian of such child or children, the family pension, shall become payable to the person entitled to act as guardian of such child or children under the law for the time being in force and such person may submit a claim in Form 14 to the Head of Office for the payment of family pension:

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State of Rajasthan - Subsection

Section 107(2)(iii) in Rajasthan Civil Services (Pension) Rules, 1996