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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(iii) in The Special Accommodation Rules, 1959

(iii)Government servants transferred during the 31st May to the 1st August can retain the quarters for one month after which the standard licence fee shall be charged. Retention of the quarters beyond 3 months of transfer, the allottee shall pay 5 times of the standard licence fee.]