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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Haryana - Subsection

Section 7A(4) in The Haryana Legislative Assembly Members (Pension) Rules, 1978

(4)The Secretary shall, if the facts stated in the application for family pension submitted under sub-rule (1) are found correct and the application is not otherwise defective, submit the application to the Speaker who shall pass an order in Part B of form 1-A sanctioning the family pension to the applicant.