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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Odisha - Subsection

Section 71(4) in The Orissa Municipal Employees' Pension Rules, 1989

(4)In the case of an applicant who has been or is about to be granted invalid pension the grounds of invalidation or the statement of the medical case shall be duly considered by the certifying medical authority before the certificate in Part III of Form No. V is signed.