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 25] [Entire Act] Union of India - Subsection Section 25(b) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984 (b)Nothing in clause (a) shall apply to interruption caused by resignation, dismissal or removal from service or for participation in a strike.
