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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(4)(b) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

(b)The option under clause (a) shall be exercised within a period of three months from the 31st December, 1962 or within three months from the date of appointment to the Service, whichever is later. The option, once exercised; shall be treated as final.