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

State of Odisha - Subsection

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

(a)If an employee who has obtained a compensation or invalid pension is re-employed in pensionable service and retains the pension, the pension, admissible for his subsequent service is subject to limitation that the capitalised value of the pension shall not be greater than the difference between value of the pension that would be admissible at the time of his final retirement, if the two periods of service were combined and the value of the pension already granted for the previous service.