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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(1) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

(1)Subject to the provisions of Rule 24, the medical examination in the case of an applicant referred to in Clause (c) of Sub-rule (1) of Rule 20 shall take place after the expiry of a period of not less than one year from the date of the first medical examination.