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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Odisha - Subsection

Section 53(b) in The Orissa Municipal Employees' Pension Rules, 1989

(b)son, who has not attained the age of eighteen years and unmarried daughter who has not attained the age of twenty-one years including such son and daughter adopted legally before retirement.