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[Cites 0, Cited by 0] [Section 41(5)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(5)(h) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995

(h)[ in respect of an employee, under sub-rule (11) of rule 3, who opts to be governed by the Life Insurance corporation of India (Employees) Pension (Amendment) Rules, 2019, commutation shall become absolute on the date on which the application for commutation is received by the Competent Authority or the date of the medical certificate given by a medical officer approved by the Corporation, whichever is later.] [Inserted by Notification No. G.S.R. 324(E), dated 23.4.2019 (w.e.f. 28.6.1995).]