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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Odisha - Subsection

Section 31(2)(b) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

(b)subject to the provisions of Clause (a) anything done or any action taken under the old rules shall be deemed to have been done or taken under the corresponding provisions of these Rules.