Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46] [Entire Act] State of Odisha - Subsection Section 46(c) in The Orissa Municipal Employees' Pension Rules, 1989 (c)In the case of an unmarried daughter, until she attains the age of twenty-one years or until she gets married whichever is earlier.
