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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(1) in United Bank of India (Employees') Pension Regulations, 1995

(1)Invalid pension may be granted to an employee who, -
(a)has rendered minimum ten years of service; and
(b)retires from the service on or after the 1stday of November 1993 on account of any bodily or mental infirmity, which permanently incapacitates him for the service.