Section 9(3)(a) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

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State of Odisha - Subsection

Section 9(3)(a) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

(a)Where an applicant desires to commute a fraction of his provisional pension which works out to be not exceeding five hundred rupees per mensem and in whose case it is expected that the amount which he would be entitled to commuted when the final amount of pension has been authorised would exceed five hundred rupees per mensem, his application shall be deemed, for the purpose of Rule 20, to be for commutation of amount exceeding five hundred rupees per mensem.

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State of Odisha - Subsection

Section 9(3)(a) in The Orissa Civil Services (Commutation of Pension) Rules, 1992