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[Cites 0, Cited by 0] [Section 312A(1)] [Section 312A] [Entire Act]

Union of India - Subsection

Section 312A(1)(b) in Constitution of India, 1950

(b)vary or revoke, whether prospectively or retrospectively, the conditions of service as respects pension of persons who, having been appointed by the Secretary of State or Secretary of State in Council to a civil service of the Crown in India before the commencement of this Constitution, retired or otherwise ceased to be in service at any time before the commencement of the Constitution (Twenty-eighth Amendment) Act, 1972: