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

Union of India - Subsection

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

(c)Subject to the proviso to sub-rule 15, after the child or children cease to be eligible for family pension under this rule, such family pension shall become payable to the surviving judicially separated spouse of the deceased member of service till his or her death or remarriage whichever is earlier.