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[Cites 0, Cited by 0] [Section 127(2)] [Section 127] [Entire Act]

State of Rajasthan - Subsection

Section 127(2)(ii) in Rajasthan Civil Services (Pension) Rules, 1996

(ii)The application for injury pension or gratuity in Form A or as the case may be, the application for family pension in Form B of the Forms set forth in Schedule IV.