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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Andhra Pradesh - Subsection

Section 37(2) in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969

(2)On receipt of an intimation about the death of a pensioner, prompt action should be taken to record the fact in the register referred to in subsidiary instruction (1) above and on the disburser's half of the pension payment order.