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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(1) in Orissa Civil Services (Compassionate Grant) Rules, 1964

(1)The family members of a deceased Government servant or as the case may be an injured Government servant shall within three months from the date of death or injury submit a formal application for Compassionate grant to the Head of Office under whom the deceased or injured Government servant last served.