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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(3) in The Orissa Municipal Employees' Pension Rules, 1989

(3)Where a pensioner is convicted of a serious crime by a Court of law, action under Sub-rule (2) shall be taken in the light of the judgement of the Court relating to such conviction.