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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(1) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

(1)An applicant referred to in Rule 9 to whom the commuted value of the fraction of the provisional pension has been paid by the appointing authority, shall, on final assessment of the pension, be paid by the Accounts Officer, the difference between the commuted value so determined and the commuted value already paid.