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[Cites 0, Cited by 0] [Section 9A(5)] [Section 9A] [Entire Act]

State of Tamilnadu - Subsection

Section 9A(5)(c) in Tamil Nadu Legislator's Pension Rules, 1977

(c)Where the deceased member/pensioner is survived by a widow, but has left behind eligible child or children from a divorced wife or wives, the eligible child or children of the divorced wife or wives shall be entitled to the share of family pension which divorced wife or wives would have received at the time of death of the member/pensioner had she not been divorced:]