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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(7A) in The Employees' Pension Scheme, 1995

(7A)[ The monthly member's pension including any relief payable to any existing or future member under this paragraph shall not be less than one thousand rupees [* * *] [Inserted by Notification No. G.S.R. 593 (E) dated 19.8.2014 (w.e.f. 1.9.2014)].][Provided that, on and from the 1st day of September, 2014, the minimum pension of one thousand rupees payable under this sub-paragraph shall be subject to- [Inserted by Notification No. G.S.R. 603(E), dated 16.6.2016 (w.e.f. 16.11.1995).]
(i)deductions on account of benefits of commutation and return of capital taken by members under the extant provisions of this scheme prior to 26th September, 2008; and
(ii)deductions on account of early pension under sub-paragraph (7).]