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[Cites 0, Cited by 0] [Section 71(3)] [Section 71] [Entire Act]

State of Tamilnadu - Subsection

Section 71(3)(a) in Tamil Nadu Pension Rules, 1978

(a)Efforts shall be made to assess and adjust the recoverable Government dues within a period not exceeding twelve months from the date of retirement of the Government servant and if no claim is made on Government account against the Government servant within such a period it shall be presumed that no Government claim is outstanding against him. -