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[Cites 0, Cited by 0] [Section 66(6)] [Section 66] [Entire Act]

State of Tamilnadu - Subsection

Section 66(6)(c) in Tamil Nadu Pension Rules, 1978

(c)In the case of a pensioner drawing his pension through an agent, who has executed a bond of indemnity, as required by Subsidiary Rule 69 under Treasury Rule 16 of the Tamil Nadu Treasury Code, the certificate modified accordingly may be signed by the agent, provided that the pensioner shall himself furnish once a year, a certificate covering the period for which pension has been drawn on the basis of the agent's certificate.