Section 76(3)(a) in Tamil Nadu Pension Rules, 1978

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State of Tamilnadu - Subsection

Section 76(3)(a) in Tamil Nadu Pension Rules, 1978

(a)In case the deceased pensioner was governed by the non-contributory family pension and his death had taken place within five years of his retirement, the non-contributory family pension shall become payable to the eligible member of the family of the deceased pensioner as provided in rule 50 for the unexpired period of five years from the date of retirement of the deceased. '

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State of Tamilnadu - Subsection

Section 76(3)(a) in Tamil Nadu Pension Rules, 1978