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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(3) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001

(3)If the retirement of the employee made under sub-rule (2) is set aside by a Court of law, all pecuniary liabilities consequent thereto from the date of compulsory retirement up to the date of his rejoining the post, shall devolve on the Management.