Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 87] [Entire Act] State of Rajasthan - Subsection Section 87(3) in Rajasthan Civil Services (Pension) Rules, 1996 (3)The Director, Pension Department, Rajasthan, shall adjust the amount of provisional pension and the amount of provisional gratuity, if any, paid.
