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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(4) in Basavakalyan Development Board Rules, 2005

(4)The employees of the Board shall not be entitled for retirement pension or gratuity. However, the Board may make provision for retirement benefits under the various retirement benefit schemes available under the Life Insurance Corporation of India or any such organization: