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[Cites 0, Cited by 0] [Section 43(2A)] [Section 43] [Entire Act]

State of Tamilnadu - Subsection

Section 43(2A)(c) in Tamil Nadu Pension Rules, 1978

(c)Notwithstanding anything contained in clauses (a) and (b), the amount of invalid pension shall not be less than the amount of family pension admissible under sub-rule (1) of rule 49.