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] [Entire Act] State of Odisha - Section Section 481 in Orissa Municipal Rules, 1953 481. The death-cum-retirement gratuity granted under this rule shall in no case exceed Rs. 30,000 (Rupees thirty thousand) only.
