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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Rajasthan - Subsection

Section 59(5) in Rajasthan Civil Services (Pension) Rules, 1996

(5)A Government servant may, at any time, cancel a nomination by sending a notice in writing to the Head of Office:Provided that he shall, along with such notice, send a fresh nomination made in accordance with these rules.