Section 3(8)(b) in Bank of Baroda (Employees') Pension Regulation, 1995

[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(8)(b) in Bank of Baroda (Employees') Pension Regulation, 1995

(b)refund within sixty days of the expiry of the said period of one hundred and twenty days specified in clause (a) above the entire amount of the Bank's contribution to the Provident Fund, including interest accrued thereon together with a further simple interest at the rate of six per cent per annum from the date of settlement of the Provident Fund account of the employee till the date of refund of the aforesaid amount to the Bank;

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Union of India - Subsection

Section 3(8)(b) in Bank of Baroda (Employees') Pension Regulation, 1995