Section 9(6)(c) in Tamil Nadu Pension Rules, 1978

[Cites 0, Cited by 0] [Section 9(6)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(6)(c) in Tamil Nadu Pension Rules, 1978

(c)judicial proceedings shall be deemed to be instituted-

(i)In the case of criminal proceedings, on the date of complaint or report of a police officer, of which the Magistrate take, cognizance, is made, and

(ii)in the case of civil proceedings, on the date on which client is presented in the court.

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State of Tamilnadu - Subsection

Section 9(6)(c) in Tamil Nadu Pension Rules, 1978