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[Cites 0, Cited by 0] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(2) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(2)Payment of provisional pension made under sub-regulation (1) shall be adjusted against final retirement benefits sanctioned to such employees upon conclusion of such proceedings, but no recovery shall be made where the pension finally sanctioned in less than the provisional pension or the pension is reduced or withheld either permanently or for a specified period.