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[Cites 0, Cited by 0] [Section 21(7)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(7)(b) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

(b)Immediately on the death of a nominee in respect of whom no special provision has been made in the nomination under clause (a) of sub-rule (4) or on the occurrence of any event by reason of which the nomination becomes invalid in pursuance of clause (b) of that sub-rule (5), a member of the service shall send to his Accounts Officer a notice in writing formally cancelling the nomination together with a fresh nomination made in accordance with this rule.