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[Cites 0, Cited by 0] [Section 49(5)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(5)(b) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(b)Where the deceased employee or pension 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.