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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2D) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

(2D)For the purpose of this rule the expression 'competent authority' shall mean the authority which is empowered to accept notice of voluntary retirement under sub-rules (2) and (2A).] [Inserted by Notification No. G.S.R. 170(E), dated 27.2.2017 (w.e.f. 18.8.1958).]