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[Cites 0, Cited by 0] [Section 18(4)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(4)(a) in Rajasthan Civil Services (Pension) Rules, 1996

(a)A Government servant who opts for clause (b) of sub rule (1) shall be required to refund the gratuity received in respect of his earlier service, in monthly instalments not exceeding thirty six in number, the first instalment beginning from the month following the month in which he exercised the option.