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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Tamilnadu - Subsection

Section 36(3)(b) in Tamil Nadu Pension Rules, 1978

(b)If the incapacity has not been accelerated or aggravated by them, it should be for the pension sanctioning authority to decide what reduction should be made on this account.