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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(2)(b) in The Orissa Municipal Employees' Pension Rules, 1989

(b)In the case of services in which a minimum age is fixed for recruitment, no war service tendered below that age shall be allowed to count or pension and in the case of services or posts in which no minimum age is fixed, no portion of "war service" rendered before attaining the age of eighteen years shall be allowed to count for pension;