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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Tamilnadu - Subsection

Section 50(11) in Tamil Nadu Pension Rules, 1978

(11)Nothing contained in this rale shall apply to a Government servant who, on absorption in a service or post in or under a corporation or company wholly or substantially owned or controlled by the Government, or any other body, incorporated or not, is sanctioned pension under rule 34.