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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(3)(ii) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

(ii)In the case of the death of a member of the service while in service, death gratuity shall be admissible at the following rates:-