Section 10(2) in The Coal Mines Pension Scheme, 1998

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Union of India - Subsection

Section 10(2) in The Coal Mines Pension Scheme, 1998

(2)Where an employee has not completed thirty years but has completed ten years' pensionable service on attaining the age of superannuation, the pension shall be determined on the following basis:--

Length of pensionable service	x	25 percent of the average emoluments
30

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Union of India - Subsection

Section 10(2) in The Coal Mines Pension Scheme, 1998