Section 24(2)(b) in Rules of Contributory Provident Fund-Insurance-Pension Scheme (The Triple Benefit Scheme) for the Employees Serving in State Aided Educational Institutions run by Local Bodies or Private Managements

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

(b)in the event of death after retirement one-half of the pension sanctioned to the employee at the time of his retirement.

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