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[Cites 0, Cited by 0] [Section 49(9)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(9)(a) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(a)
(i)If the surviving child or children is or eligible to draw two family pensions at rate mentioned in sub-regulation (3), amount of both the pensions shall be ted to five hundred rupees per reason.
(ii)If one of the family pensions ceases to payable at the rates mentioned in sub-section (3), and in view thereof the pension at the rate mentioned in sub-regulation becomes payable, the amount of both pensions, shall also be limited to five hundred rupees per mensem.