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[Cites 0, Cited by 0] [Section 27A] [Entire Act]

Union of India - Subsection

Section 27A(ii) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

(ii)For the purpose of sub rule (I), the pensioner concerned shall be served with a notice by the sanctioning authority requiring him to refund the excess payment of pension within a period of two months from the date of receipt of notice by him.