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[Cites 0, Cited by 0] [Section 3(11)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(11)(b) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995

(b)refund within sixty days after the expiry of the said period of one hundred and twenty days specified in clause (a), 1.3 times of the entire amount of the CorporationÂ’s contribution to the Provident Fund including interest accrued thereon paid to them at the time of retirement;