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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(3) in The Orissa Municipal Employees' Pension Rules, 1989

(3)After the expiry of the period referred to in Sub-rules (1) and (2) the family in receipt of family pension under those sub-rules shall be entitled to family pension at the rate admissible under Rule 44.