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[Cites 0, Cited by 0] [Section 101(1)] [Section 101] [Entire Act]

State of Rajasthan - Subsection

Section 101(1)(iii) in Rajasthan Civil Services (Pension) Rules, 1996

(iii)The recovery of rent for the occupation of Government accommodation beyond the permissible period shall be the responsibility of the Directorate of Estate/Public Works Department.