Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 40] [Entire Act] State of Odisha - Subsection Section 40(5) in The Orissa Municipal Employees' Pension Rules, 1989 (5)The maximum amount of pension for the maximum period of 66 half-years of qualifying service shall be limited to Rs. 1,500/- per month inclusive of temporary increase in pension.
