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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(e) in The Jagir Employees Pension and Gratuity Rules, 1359 Fasli

(e)[ In case of the employees of the three former Paigahs who are granted pension under these Rules, dearness allowance shall be paid at the rate of one half of the pension on pensions not exceeding Rs. 6 per month and at the rate of Rs. 4-8-0 per month on pension exceeding Rs. 6 per month but not exceeding Rs. 50 per month. The employees getting a pension of more than Rs. 50 per month but not more than Rs. 54-8-0 shall be paid dearness allowance to the extent of the difference between such pension and Rs. 54-8-0. [Substituted by the present clause (e) vide Notification No. 3, dated the 30th January, 1953.]