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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(3) in The Punjab State Legislature Members (Pension and Medical Facilities Regulation) Rules, 1984

(3)Consequent upon the cancellation or modification of pension under sub- rule (1), the excess amount, if any, received by the pensioner shall in case of cancellation, be recoverable in lump-sum and, in case of reduction, be liable to be adjusted against future payment of pension.