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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(1) in Oriental Bank of Commerce (Employees') Pension Regulations, 1995

(1)Invalid pension may be granted to an employee who:-
(a)has rendered minimum ten years of service; and
(b)Retires from the service, on or after the 1st day of November, 1993, on account of any bodily or mental infirmity which permanently incapacitates him for the service.