Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

Union of India - Subsection

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

(c)[ In the case of parents the family pension payable shall be discontinued/ not admissible if the income of one of the parents or the aggregate income of both the parents from employment in government/ private sector/ self-employment etc. exceeds Rs. 2,550/- per month.] [Amended w.e.f. 30.11.2002 ref Circular No. 265/2002, dated 24.12.2002]