Section 3(8)(b) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995

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Union of India - Subsection

Section 3(8)(b) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995

(b)refund within sixty days from the date of expiry of the said period of one hundred and twenty days specified in clause (a) above, the entire amount of the Corporation's contribution to the Provident Fund, including interest accrued thereon, together with a further simple interest at the rate of twelve per cent per annum from the date of settlement of the Provident Fund account of the employee till the date of refund of the aforesaid amount to the Corporation.

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Union of India - Subsection

Section 3(8)(b) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995