Section 71(2)(a) in The Orissa Municipal Employees' Pension Rules, 1989

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State of Odisha - Subsection

Section 71(2)(a) in The Orissa Municipal Employees' Pension Rules, 1989

(a)in the case of an applicant who has been granted and invalid pension or in whose case the total of the amount of pension to be commuted together with the amount or amounts previously commuted, if any, exceeds rupees twenty-five the Chief District Medical Officer; and

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State of Odisha - Subsection

Section 71(2)(a) in The Orissa Municipal Employees' Pension Rules, 1989