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[Cites 0, Cited by 0] [Section 65(2)] [Section 65] [Entire Act]

State of Odisha - Subsection

Section 65(2)(b) in The Orissa Municipal Employees' Pension Rules, 1989

(b)If the gratuity received for the earlier service has not been refunded, gratuity or pension, as the case may be, may be allowed for the subsequent service on condition that the amount of such gratuity or the capitalised value of such pension plus the amount of the previous gratuity shall not exceed the amount or gratuity of the capitalised value of the pension that would have been admissible had the gratuity received for the earlier service been refunded.