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[Cites 0, Cited by 0] [Section 22(16)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(16)(b) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

(b)Where the surviving person has ceased to be the guardian of such child or children, such family pension shall be payable to the person who is the actual guardian of such child or children;