Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 45A] [Entire Act] State of Tamilnadu - Subsection Section 45A(2) in Tamil Nadu Pension Rules, 1978 (2)[ The Government shall be the authority competent to sanction such interest.] [Rule 45-A(2)added and 45-A renumBered as 45-A(S) - G.O.Ms.No.508, Finance (Pension) department,, dated. 27.06.1995 with, effect from 15th June 1987.]
