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 48] [Entire Act] State of Tamilnadu - Subsection Section 48(5) in Tamil Nadu Pension Rules, 1978 (5)A Government servant may, at any time cancel a nomination by sending a notice in writing to the authority mentioned in sub-rule (7):Provided that he shall, along with such notice, send a fresh nomination made in accordance with this rule.
