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[Cites 0, Cited by 0] [Section 168(2)] [Section 168] [Entire Act]

State of Rajasthan - Subsection

Section 168(2)(d) in Rajasthan Civil Services (Pension) Rules, 1996

(d)any case which pertains to the authorisation of death-cum-retirement gratuity and family pension to the family of a deceased Government servant or of a deceased pensioner and is pending before the commencement of these rules shall be disposed of in accordance with the provisions of old rule as if these rules had not been made;