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[Cites 0, Cited by 0] [Section 62(4)] [Section 62] [Entire Act]

State of Tamilnadu - Subsection

Section 62(4)(b) in Tamil Nadu Pension Rules, 1978

(b)The authority competent to sanction pension to that Government servant shall, after taking into consideration the facts in the written statement and the evidence produced and the information furnished by that Government servant in support of the said period of service admit, if satisfied, that portion of service as having been rendered for the purposes of calculating the pension of that Government servant.