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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Rajasthan - Subsection

Section 145(2) in Rajasthan Civil Services (Pension) Rules, 1996

(2)After payment of the arrears of pension, the Pension Payment Order should be returned to the Director, Pension Department, Rajasthan, with a report of date of death of the pension, in case no family pension has been authorised in that Pension Payment Order.