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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(1) in The Orissa Municipal Employees' Pension Rules, 1989

(1)An invalid pension is awarded on his retirement from the service to an employee who by bodily or mental infirmity, is permanently incapacitated for the public service or for the particular branch of it to which he belongs.