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[Cites 0, Cited by 0] [Section 23(5)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(5)(b) in State Bank of India Employees Pension Fund Regulations, 2014

(b)The decision of the Central Board, as regards eligibility of such employees to become members of the Fund and benefit of pension to which they are entitled, shall be final, conclusive and binding on such employees.