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[Cites 0, Cited by 0] [Section 23(17)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(17)(a) in State Bank of India Employees Pension Fund Regulations, 2014

(a)Commutation of pension.- An employee who retires from the Bank's service on or after the 1st January, 1986 shall be entitled to commute upto a lump sum payment of a fraction not exceeding one-third of his pension with effect from the 1st November, 1994 or on any subsequent date, from which he becomes eligible for commutation: