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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(ii) in Rules of Contributory Provident Fund-Insurance-Pension Scheme (The Triple Benefit Scheme) for the Employees Serving in State Aided Educational Institutions run by Local Bodies or Private Managements

(ii)Disbursement of anticipatory pension/family pension may be authorised by the Controlling Authority in case of delay in the issue of former Pension Payment Order.