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] [Section 16] [Entire Act] State of Odisha - Subsection Section 16(iii) in The Orissa Civil Services (Commutation of Pension) Rules, 1992 (iii)is compulsorily retired from service as penalty and is granted pension under Rule 45 of Orissa Civil Services (Pension) Rules, 1992; or
