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[Cites 0, Cited by 0] [Section 48(3)] [Section 48] [Entire Act]

State of Tamilnadu - Subsection

Section 48(3)(i) in Tamil Nadu Pension Rules, 1978

(i)that in respect of any specified nominee who predeceases the Government servant, or who dies after the death of the Government servant but before receiving the payment of gratuity, the right conferred on that nominee shall pass to such other person as may be specified in the nomination: