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 5] [Entire Act] Union of India - Subsection Section 5(2) in The Employees' Pension Scheme, 1995 (2)The damages shall be calculated to the nearest rupee, fifty raise or more to be counted as the nearest higher rupee and fraction of a rupee Less than fifty paise to be ignored.
