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Bombay HC: State's New Pension Scheme Not Applicable to Judicial Officers As It Breaches SC Order - (16 Aug 2017)

Bombay High Court has held recently that New Pension Scheme brought in by State Government, through a Government Resolution dated October 31, 2005 (cut-off date), was not applicable to judicial officers in State and the ones appointed after this cut-off date could choose to opt for the same.

Tags : BOMBAY HIGH COURT   PENSION SCHEME  

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