Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 66] [Entire Act] State of Tamilnadu - Subsection Section 66(5) in Tamil Nadu Pension Rules, 1978 (5)If the pensioner desires the payment of provisional pension or of gratuity or of both through., money order or bank draft, the same shall be remitted to him through money order or bank draft as the case may be, at his cost.
