Section 105(5) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(5)If the applicant is informed by the Director (Administration) under Regulation 106 that on account of modification of the Table, the commuted value becoming payable to the applicant for commutation will be less than the value communicated to him in Form 21, it shall be open to the applicant to withdraw his application by a written notice addressed of the date on which he receives intimation of such of the date on which he receives intimation of such modification.
