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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Rajasthan - Subsection

Section 91(2) in Rajasthan Civil Services (Pension) Rules, 1996

(2)For the purpose of sub rule (1), the retired Government servant concerned shall be served with a notice by the Head of Office requiring him to refund the excess payment of pension within a period of two months from the date of receipt of notice by him.