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[Cites 0, Cited by 0] [Section 36A(3)] [Section 36A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 36A(3)(b) in Jammu and Kashmir Panchayati Raj Act, 1989

(b)if he has before such appointment received in lieu of a portion of the pension due to him in respect of such previous service, the commuted value thereof, by the amount of that amount of pension.