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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Rajasthan - Subsection

Section 100(5) in Rajasthan Civil Services (Pension) Rules, 1996

(5)If the final family pension including the arrears of provisional family pension is payable in another circle of accounting unit, the Director Pension shall send the Pension Payment Order together with a copy of Form 18, duly completed to the Accounts Officer of that unit for arranging payment through the Accountant General, Rajasthan:Provided that the adjustment of provisional family pension paid shall be made by the Director Pension.