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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(1)(h) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

(h)"Pension" means any class of pension including compassionate allowance as specified in Chapter IV of Orissa Civil Services (Pension) Rules, 1992 but does not include extra pension and the amount, by whatever name called, granted by the Government to a pensioner as a compensation for higher cost of living;