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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(3) in RSWC Employees Pension Regulations, 1990

(3)The amount of gratuity payable to a Corporation employee would be calculated on the lines as a being allowed to the officers/ employees of the State Government under the specific provisions of the pension rules as contained in Chapter xvii to xxviii of the Rajasthan Service Rules as amended from time to time.