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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Uttarakhand - Subsection

Section 12(1) in Uttarakhand Retirement Benefits Act, 2018

(1)Interim pension and gratuity to such retired State employees, against whom departmental inquiry, judicial proceeding or inquiry in Administrative Tribunal is pending or is expected to be made shall be allowed as may be prescribed.