Legal Document View

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

State of Odisha - Subsection

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

(a)issue authority for the payment of the difference between the commuted value so determined and the commuted value of provisional pension already sanctioned by the pension sanctioning authority;