Section 4(1)(ii) in The Orissa Pension to Indigent Artists Rules, 1976

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State of Odisha - Subsection

Section 4(1)(ii) in The Orissa Pension to Indigent Artists Rules, 1976

(ii)[ An Artist, in order to be eligible to the pension should not be having income from whatever source, exceeding Rs. 12,000 per annum.] [Substituted vide O.G.(S) No. 3 dated 18.1.2002.]

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State of Odisha - Subsection

Section 4(1)(ii) in The Orissa Pension to Indigent Artists Rules, 1976