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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(4) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(4)When an order is passed by the appointing authority allowing a person to withdraw his resignation and to resume duty; the order shall be deemed to include the condonation of interruption in service but the period of interruption shall not count as qualifying service.