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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(4) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(4)If an employee of the Commission who is entitled to compensation pension accepts instead another appointment under the Commission and sub-sequently becomes entitled to receive pension of any class, the amount of such pension shall not be less than the compensation pension which he could have claimed if he had not accepted the appointment.