Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Rajasthan - Subsection

Section 59(8) in Rajasthan Civil Services (Pension) Rules, 1996

(8)Every nomination made, and every notice of cancellation given, by a Government servant shall, to the extent that it is valid, take effect from the date on which it is received by the Head of Office.Government of Rajasthan's Decisions