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[Cites 0, Cited by 0] [Section 83(2)] [Section 83] [Entire Act]

State of Tamilnadu - Subsection

Section 83(2)(b) in Tamil Nadu Pension Rules, 1978

(b)any nomination for the payment of death-cum-retirement gratuity, or of non contributory family pension, any form regarding the details of family of a Government servant for the purpose of [***] [Rule 83(2)(a)(ii) and Rule 83(2)(b) the word 'contributory' each omitted - GO.M3.No.615, Finance (Pension) Department, dated 21-07-1995 with effect from 1st January 1979.] family pension or any formal application for the sanction of pension, required to be made or given by a Government servant under the old rule but not made or given before the commencement of these rules shall be made or given after such commencement in accordance with the provisions of these rules ;