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[Cites 0, Cited by 0] [Section 50(7)] [Section 50] [Entire Act]

State of Tamilnadu - Subsection

Section 50(7)(b) in Tamil Nadu Pension Rules, 1978

(b)If the non-contributory family pension granted under this rule ceases to bs payable on account of death or marriage of the recipient or other causes, it shall be regranted to the person next lower in the order mentioned in sub-rule (5) or to the person next lower in the order shown in the nomination made under sub-rule (6) as the case may be, who satisfied the other provisions of this rule.