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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(4)(b) in Canara Bank (Employees') Pension Regulations, 1995

(b)Nothing in clause [a] [Amended w.e.f. 01.05.1999 ref Circular No. 151/1999, dated 22.06.1999] shall apply to interruption cause by resignation dismissal or removal from service.