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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(4)(b) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

(b)the Chief Administrative Medical officer is informed about the age of the applicant as recorded in his history of services and is supplied with a statement of the leave taken by him during the three years immediately preceding and of the history of the medical case and the treatment adopted as far as possible.