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

State of Tamilnadu - Subsection

Section 50A(ii) in Tamil Nadu Pension Rules, 1978

(ii)[ If a pensioner is re-employed under the Central Government or a State Government or a Government Undertaking or a Corporation or an Autonomous Body or a Local Fund in India or abroad, he shall not be eligible to draw dearness allowance on pension during the period of such re-employment.