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 2] [Entire Act] Union of India - Section Section 58 in The Punjab Reorganisation Act, 1966 58. Pensions. - The liability of the existing State of Punjab in respect of pension shall pass to, or be apportioned between, the successor States in accordance with the provisions contained in the Fourteenth Schedule.
