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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(g) in THE TELANGANA DISASTER AND PUBLIC HEALTH EMERGENCY (SPECIAL PROVISIONS) ACT, 2020

(g)“Pensioner” means a Government Servant who is receiving pension under the Telangana Revised pension Rules, 1980 and any other rules governing payment of pensions to Government Servants and includes family pensioner and those who are covered by section 5 of this Act;