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[Cites 0, Cited by 0] [Section 168(2)] [Section 168] [Entire Act]

State of Rajasthan - Subsection

Section 168(2)(b) in Rajasthan Civil Services (Pension) Rules, 1996

(b)any nomination for the payment of death-cum-retirement gratuity or any form regarding the details of family of a Government servant for the purpose of Family Pension, 1964, required to be made or given by a Government servant under the old rule but not made or given before the commencement of these rules shall be made or given after such commencement in accordance with the provisions of these rules;