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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(3)(a) in Oriental Bank of Commerce (Employees') Pension Regulations, 1995

(a)in the absence of a specific indication to the contrary in the service record, an Interruption between two spells of service rendered by a Bank employee shall be treated as automatically condoned and the pre-interruption service treated as qualifying service;