Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(xv) in The Employees' Pension Scheme, 1995 (xv)"pensionable service" means the service rendered by the member for which contributions have been [received or are receivable] [ Substituted by G.S.R. 134, dated 28.2.1996 (w.e.f. 16.3.1996).];
