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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(4)(a) in Tamil Nadu Pension Rules, 1978

(a)A Government servant who opts for clause (b) of sub-rule (1) shall be required to refund the gratuity received in respect of his earlier service, in monthly instalments not exceeding thirty-six in number, the first instalment beginning from the month following the month in which he exercised the option.