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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(1)(i) in Punjab Gramin Bank (Employees') Pension Regulations, 2018

(i)if such son or daughter is one among two or more living children of the employee, the family pension shall be initially payable to the minor children in the order set out in sub-regulation (3) until the last minor child attains the age of twenty-five years and thereafter the family pension shall be resumed in favour of the son or daughter suffering from disorder or disability of mind or who is physically crippled or disabled and shall be payable to him or her for life;