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[Cites 0, Cited by 0] [Section 143(3)] [Section 143] [Entire Act]

State of Rajasthan - Subsection

Section 143(3)(b) in Rajasthan Civil Services (Pension) Rules, 1996

(b)if the pension in arrears is to be paid not for the first time, and the amount of arrears does not exceed [Rs. 3,00,000/-] [Substituted 'Rs. 1,00,000/-' by Rajasthan Notification No. G.S.R. 64, dated 4.10.2016 (w.e.f 18.9.1996).]