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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(5)(b) in Orissa State Financial Corporation (Staff) Regulations, 1975

(b)to determine the service of an employee without notice or pay in lieu thereof on his/her being certified by the Corporation's Medical Officer to be permanently incapacitated for further continuous service in the Corporation.