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[Cites 0, Cited by 0] [Section 19A(2)] [Section 19A] [Entire Act]

Union of India - Subsection

Section 19A(2)(ii) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

(ii)liberalisation in the provisions of these rules from a date prior to the date of retirement of the member of the Service concerned, no interest on the arrears of the gratuity or death-cum-retirement gratuity shall be paid.]