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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(1)(ii) in Tamil Nadu Pension Rules, 1978

(ii)Government servants who are employed in Government Industrial Undertakings to whom the Factories Act, 1948 (Central Act LXIII of 1948) or the Employees' Provident Funds Act, 1952 (Central Act XIX of 1952) are applicable excluding those who are governed by statutory service rules and belong to pensionable service.