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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttarakhand - Subsection

Section 8(1) in Uttarakhand Retirement Benefits Act, 2018

(1)The family pension ordinarily shall be calculated at the rate of thirty percent of last drawn monthly salary;Provided that the minimum and maximum amount of family pension shall not be more than the amount fixed by the State Government.