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 5] [Entire Act] State of Odisha - Subsection Section 5(b) in The Revised Orissa Old Age Pension Rules, 1989 (b)[his or her income does not exceed Rs. 3,200 (Rupees three thousand and two hundred) per annum as certified by Block Development Officer/Tahasildar;]
