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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(5) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(5)The pension and death-cum-retirement gratuity an employee of the Commission retiring under this regulation shall be based on the emoluments as defined under Regulations 30 and 31 and the increase not exceeding five years in his qualifying service shall not entitle him to any notional fixation of pay for purposes of calculating pension and gratuity.