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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(5) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(5)When an order is passed under this regulation allowing previous military service to count as part of the service qualifying for pension under these regulations, the order shall be deemed to include the condonation of interruption in service, if any, in the military service and between the military service and service under the Commission.