Section 23(9)(a) in State Bank of India Employees Pension Fund Regulations, 2014

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Union of India - Subsection

Section 23(9)(a) in State Bank of India Employees Pension Fund Regulations, 2014

(a)In the case of members who ceased to be in the Bank's pensionable service from the 1st November, 1987 to the 31st October, 1993, dearness relief shall be payable for every rise or be recoverable for every fall, as the case may be, of every 4 points over 600 points in the quarterly average of the All India Average Consumer Price Index for Industrial Workers in the series 1960=100.

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Union of India - Subsection

Section 23(9)(a) in State Bank of India Employees Pension Fund Regulations, 2014