Section 3(8)(b) in Canara Bank (Employees') Pension Regulations, 1995

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Union of India - Subsection

Section 3(8)(b) in Canara Bank (Employees') Pension Regulations, 1995

(b)refund within sixty days of the expiry of the said period of one hundred and twenty days specified in clause (a) above the entire amount of the Bank's contribution to the Provident Fund, including interest accrued therein together with a further simple interest at the rate of six per cent per annum from the date of settlement of the Provident Fund account of the employees till the date of refund of the aforesaid amount to the Bank;

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Union of India - Subsection

Section 3(8)(b) in Canara Bank (Employees') Pension Regulations, 1995