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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(2) in The Haryana Legislative Assembly Members (Pension) Rules, 1978

(2)The Accountant-General, Haryana, on satisfying himself that the papers submitted to him under sub-rule (1) are in order and the amount of pension has been correctly sanctioned, issue, a Pension Payment order as is issued in the case of a Class I Officer of the State of Haryana.