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[Cites 0, Cited by 0] [Section 41(5)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(5)(g) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995

(g)in respect of whom invalid pension under rule 32 or compassionate allowance under rule 33 is admissible, commutation shall become absolute on the date of the medical certificate given by a medical officer approved by the Corporation.