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[Cites 0, Cited by 0] [Section 65(3)] [Section 65] [Entire Act]

State of Tamilnadu - Subsection

Section 65(3)(a) in Tamil Nadu Pension Rules, 1978

(a)Government dues recoverable out of the gratuity, before payment is authorised, that is to say-
(i)contribution towards contributory family pension, if applicable;
(ii)Government dues which have been ascertained and assessed;
(iii)dues to local bodies or to the staff co-operative societies comprising of Government servants and registered under the Tamil Nadu Co-operative Societies Act or to Corporation owned /controlled by the Government.