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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Rajasthan - Subsection

Section 49(b) in RSWC Employees Pension Regulations, 1990

(b)If his re-employment is in qualifying service, he may either retain his pension (subject to the proviso to (a) above), in which case his former service will not count for future pension or cease to draw any part of his pension and Count his previous service.