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[Cites 0, Cited by 0] [Section 49(11)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(11)(a) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(a)Where a female employee or male employee dies leaving behind a judicially separated husband or widow with a child or children, the family pension payable in respect of the deceased shall be payable to the surviving person provided he or she the guardian of such child or children.