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[Cites 0, Cited by 0] [Section 101(1)] [Section 101] [Entire Act]

State of Rajasthan - Subsection

Section 101(1)(vi) in Rajasthan Civil Services (Pension) Rules, 1996

(vi)If no intimation is received by the Head of Office within the period prescribed under clause (iv) regarding recovery of rent, it shall be presumed that nothing was recoverable from the deceased Government servant provided that an acknowledgement had been obtained of the intimation sent under clause (i) and the amount of gratuity withheld shall be paid to the person or persons to whom the amount of death gratuity was paid.