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

Union of India - Subsection

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

(i)Where an applicant desires to commute a fraction of his provisional pension which works out to be not exceeding one hundred rupees per mensem and in whose case it is expected that the amount which he would be entitled to commute when the final amount of pension has been authorised would exceed one hundred rupees per mensem, his application shall be deemed, for the purpose of definition of Medical Authority, to be for the commutation of amount exceeding one hundred rupees per mensem.