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Orissa HC: Can't Deny Condonation of Short-Fall in Pensionable Service of Discharged Serviceman - (07 Mar 2022)

DEFENCE

Orissa High Court has held that Regulation 125(a) of the Pension Regulations for the Army, 1961 cannot be employed to deny condonation of short-fall up to six months in pensionable period of service of a serviceman who was discharged on a voluntary basis.

Tags : ORISSA HIGH COURT   SHORT-FALL IN PENSIONABLE SERVICE  

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