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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(2) in The Haryana Legislative Assembly Members (Pension) Rules, 1978

(2)The Accountant-General, Haryana, shall, on receipt of an order under sub- rule (1) recall the Pension Payment Order and cancel or modify the same in accordance with the said order.