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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(2)(i) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

(i)was examined previously by a Medical Officer, not lower in status than Chief District Medical Officer, he shall be re-examined by a Medical Board; or