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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Rajasthan - Subsection

Section 91(3) in Rajasthan Civil Services (Pension) Rules, 1996

(3)In case the Government servant fails to comply with the notice, the Head of Office shall, by order in writing, direct that such excess payment, shall be adjusted in instalments by short payment of pension in future, in one or more instalments, as the Head of Office may direct.