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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in The Employees' Pension Scheme, 1995

(1)The pensionable service of the member shall be determined with reference to the contributions [received or receivable] [ Substituted by G.S.R. 134, dated 28.2.1996 (w.e.f. 16.3.1996). ] on his behalf in the Employees' Pension Fund.