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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(1)(c) in The U.P. Up-Lokayuktas (Conditions Of Service) Rules, 2008

(c)"aggregate pension" means the pension which would be admissible to the Justice of the High Court under the relevant rules including Rule 2 of the High Court Judges Rules, 1956 read with the All India Service (Death-cum-retirement Benefits) Rules, 1958 for prior service as computed after adding the period of service rendered as Up-Lokayukta to the period of service.