Section 40(5)(c) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995

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Union of India - Subsection

Section 40(5)(c) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995

(c)where the deceased employee or pensioner is survived by a widow but has left behind eligible child or children from another wife who is not alive, the eligible child or children shall be entitled to the share of family pension which the mother would have received if she had been alive at the time of the death of the employee or pensioner:

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Union of India - Subsection

Section 40(5)(c) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995