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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(1) in Bank of Baroda (Employees') Pension Regulation, 1995

(1)In case of an employee who was employed on scale wages and on a permanent part-time basis in the service of Bank and was contributing to the Provident Fund, such service rendered by him on a permanent pat-time basis from the date he became a member of the Provident Fund shall be counted as qualifying service.