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[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Rajasthan - Subsection

Section 140(5) in Rajasthan Civil Services (Pension) Rules, 1996

(5)In the case of a pensioner drawing his pension through an agent, who has executed the required Bond of Indemnity, the certificate modified accordingly may be signed by the agent provided that the pensioner shall himself furnish, once a year, a certificate covering the period for which pension has been drawn on the basis of the agent's certificates.