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[Cites 0, Cited by 0] [Section 100(3)] [Section 100] [Entire Act]

State of Rajasthan - Subsection

Section 100(3)(b) in Rajasthan Civil Services (Pension) Rules, 1996

(b)The amount of gratuity withheld under clause (v) of sub rule (1) of Rule 101 shall be adjusted by the Director, Pension Department against the outstanding rent mentioned in clause (viii) of sub-rule (1) of Rule 101 and the balance, if any, refunded to the person or persons to whom gratuity has been paid.