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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(3) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015

(3)An employee may also, if he so desires, and subject to terms of appointment to the contrary, if any, retire fromservice on completion of 50 years of age or 20 years of service in the Authority, by giving three months' notice to the Authority in writing.