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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(1) in The Rajasthan Civil Services (Commutation of Pension) Rules, 1981

(1)In case the value specified in the Table is modified at any time before the commutation becomes absolute in terms of clause (ii) of sub- rule (1) of rule 6, the payment shall be made in accordance with the value so modified.