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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

State of Punjab - Subsection

Section 10A(2) in The Punjab State Legislature Members (Pension and Medical Facilities Regulation) Rules, 1984

(2)The member of the family of the deceased member shall submit an application for claiming ex-gratia Grant to the Secretary in Part 'A' of Form VII :[Provided that where the member dies as a result of terrorist act, the members of his/her family shall submit alongwith the application a certificate issued by the Deputy Commissioner of the concerned district to the effect that the death of the member had occurred as a result of terrorist act.] [Added by Panjab Grovernment notification dated 19.12.1994]