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

State of Rajasthan - Subsection

Section 26(3) in Rajasthan Civil Services (Commutation of Pension) Rules, 1996

(3)Where a request for withdrawal has not been made by the applicant within the time specified in clause (a) of sub-rule (2), it shall be presumed that he has accepted the findings of the medical authority and the Director, Pension Department shall take action to authorise the payment of commuted value of pension.