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[Cites 0, Cited by 0] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(2) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(2)For the purpose of sub-regulation (1), the entitled employee concerned shall be served with a notice by the Director (Administration) requiring him to refund the excess payment of pension within a period of 2 months from the date of receipt of notice by him.