Section 4(5)(iii) in The Coal Mines Pension Scheme, 1998

[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(5)(iii) in The Coal Mines Pension Scheme, 1998

(iii)The pensionable service shall be counted in terms of paragraph 2(o) deeming that they were the members of ceased Coal Mines Family Pension Scheme, 1971 or Coal Mines Pension Scheme, 1998, as the case may be, from 1-3-1971 or from the date of joining into CMALSPF or CCLSPF, whichever is later till 7th October, 2002 or date of superannuation or retirement, as the case may be.

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Union of India - Subsection

Section 4(5)(iii) in The Coal Mines Pension Scheme, 1998