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 101] [Entire Act] State of Odisha - Subsection Section 101(2) in The Orissa Municipal Employees' Pension Rules, 1989 (2)If the arrears do not exceed rupees one hundred and the case presents no peculiar features, the Director is empowered to pass the arrears on his own authority.
