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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(a) in Uttarakhand Retirement Benefits Act, 2018

(a)Pension shall not be permissible if services are for less than ten years (six months and more than six months shall be considered one year and the period of less than six months shall not be calculated).