Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act] Union of India - Subsection Section 16(4)(b) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984 (b)The right to count previous service as qualifying service shall not revive until the whole amount has been refunded.