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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Rajasthan - Subsection

Section 117(3) in Rajasthan Civil Services (Pension) Rules, 1996

(3)Notwithstanding anything contained in these rules, the degree of default or contributory negligence on the part of a Government servant may be taken into consideration in making an award under these rules in favour of such Government servant, but, shall not be taken into account where such award is made in favour of the family of such Government servant.