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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(3)(b) in The Tamil Nadu Village Servants Service Rules, 1980

(b)
(i)The application referred to in clause (a) shall be made by the person, referred to in sub-rule (1), or in the event of death of such person by his legal heir or heirs, in Form-A. It shall be made in duplicate and sent to the competent authority within sixty days from the date of retirement of the person referred to in sub-rule (1):