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[Cites 0, Cited by 0] [Section 49A] [Entire Act]

State of Tamilnadu - Subsection

Section 49A(ii) in Tamil Nadu Pension Rules, 1978

(ii)an Indemnity Bond must have been executed by the nominee or dependents of the such Government servant to the effect that all payments shall be adjusted against the payment due to the such Government servant in case he appears later and makes any claim.]