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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(3)(c) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

(c)adjust the excess payment of commuted value, if any, noticed on assessment of final pension, out of the gratuity withheld or direct the Disbursing Officer to recover such excess payment in instalments by reducing the pension payable in future.