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 32] [Entire Act] Union of India - Subsection Section 32(2) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995 (2)An employee applying for invalid pension shall submit a medical certificate of incapacity from a medical officer approved by the Corporation.
