Section 8(4)(ii) in The Jammu and Kashmir Protection of Human Rights Act, 1997

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State of Jammu-Kashmir - Subsection

Section 8(4)(ii) in The Jammu and Kashmir Protection of Human Rights Act, 1997

(ii)if he had, before assuming officer received, in lieu of a portion of pension due to him in respect of such previous service, the commuted value thereof, by the amount of that portion of the pension; and

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State of Jammu-Kashmir - Subsection

Section 8(4)(ii) in The Jammu and Kashmir Protection of Human Rights Act, 1997