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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in The Coal Mines Pension Scheme, 1998

(2)The amount of monthly children pension payable after the death of an employee shall be equal to twenty-five per cent. of the amount of widow or widower pension for each son or daughter, as the case may be, [or not less than] rupees one hundred for each child.