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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(m) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

(m)[ "State Government" means the State Government on whose cadre the member of the Service was borne immediately before retirement or death and in relation to a member of an All India Service borne on a joint cadre, the joint cadre Authority.] [Substituted vide DP &AR Notification No. 13/4/71-AIS(I) dated 11.01.1972.]