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[Cites 0, Cited by 0] [Section 49(15)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(15)(a) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(a)'Continuous service" means service rendered in a temporary or permanent capacity in a pensionable Establishment of the Commission and does not include
(i)Period of suspension, if any, and
(ii)Period of service, if any rendered, before attaining the age of 18 years;