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[Cites 0, Cited by 0] [Section 87(3)] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(3)(b) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(b)If on the determination of final pension, the applicant for commutation becomes entitled to commute his pension upto one hundred rupees per mensem, he shall not be required to undergo medical examination for payment to him of the difference between the commuted value of the pension originally commuted and the pension commuted subsequently.