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[Cites 0, Cited by 0] [Section 72(4)] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(4)(a) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(a)If Form 12 has been completed and the claim or claims in the respective Forms have not been received from the beneficiary or beneficiaries, the Head of Office shall forward Form 12 and the documents referred to in sub-regulation (1) to the Director (Administration) leaving unfilled items 20, 21, 22, and 23 of Part-I of the said Form.