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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(2)(b) in The Bihar Lokayukta Act, 1973

(b)if he has, before such appointment received in lieu of a portion of the pension due to him in respect of such previous service the commuted value thereof, by the amount of that portion of that pension; and