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State of Uttarakhand - Section
Section 11 in Uttarakhand Retirement Benefits Act, 2018
11. Increase in pension.
- Additional pension shall permissible on the pension to the Government pensioner/ family pensioner of more than age of 80 years as follows -| Age of pensioner/ family pensioner | Increase in pension |
| from 80 years to less than 85 year | 20% of basic pension / family pension |
| from 85 years to less than 90 year | 30% of basic pension / family pension |
| from 90 years to less than 95 year | 40% of basic pension / family pension |
| from 95 years to less than 100 year | 50% of basic pension / family pension |
| 100 years or more | 100% of basic pension / family pension |