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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Odisha - Subsection

Section 40(6) in The Orissa Municipal Employees' Pension Rules, 1989

(6)Notwithstanding anything contained in Clause (A) and Clause (B) the amount of invalid pension shall not be less than the amount of family pension admissible under Clause (b) of Rule 44.