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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(iii) in The Punjab State Agricultural Marketing Board (Group-A) Service Rules, 1988

(iii)In case any member of the Service is not found fit to perform his duties, he shall be liable to be retired from service and shall be entitled to the same benefits as are admissible to the employees of the Government of Punjab holding corresponding posts under the Punjab Civil Service Rules Volume II on being retired on account of invalidity.