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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Andhra Pradesh - Subsection

Section 33(2) in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969

(2)After paying the arrears of pension due on account of a deceased pensioner, the Secretary shall return both halves of the pension payment order to the Audit Officer with a not of the date of the pensioner's death.