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[Cites 0, Cited by 0] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(3) in United Bank of India (Employees') Pension Regulations, 1995

(3)Where the Competent Authority orders recovery of pecuniary loss from the pension, the recovery shall not ordinarily be made at a rate exceeding one-third of the pension admissible on the date of retirement of the employee.