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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(1) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995

(1)Invalid pension may be granted to an employee who,-
(a)has rendered minimum ten years of service; and
(b)retires from the service on account of any bodily or mental infirmity which permanently incapacitates him for the service.