Section 40(1)(iii) in Canara Bank (Employees') Pension Regulations, 1995

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Union of India - Subsection

Section 40(1)(iii) in Canara Bank (Employees') Pension Regulations, 1995

(iii)The family pension shall be paid to such son or daughter through the guardian as if he or she were a minor except in the case of a physically crippled son or daughter who has attained the age of majority;

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Union of India - Subsection

Section 40(1)(iii) in Canara Bank (Employees') Pension Regulations, 1995