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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(3) in Bihar Non-Government School Employees Provident Fund, Insurance and Pension (Triple Benefit Scheme) Rules

(3)War service or Military service rendered by an employee shall count as qualifying service for pension to the extent laid down in Section III of Chapter V of the Bihar Pension Rules.