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[Cites 0, Cited by 0] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(7) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(7)If the final amount of pension and gratuity have not been determined within a period of 6 months referred to in clause (a) of sub-regulation (6), the provisional pension and gratuity shall be treated as final and Director (Administration) shall issue pension payment order immediately on expiry of the period of 6 months, with the approval of the Chief Executive Officer.