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

State of Odisha - Subsection

Section 23(8) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

(8)The Accounts Officer on receipt of the documents under Sub-rule (7) shall verify t-he correctness of the commuted value determined by the appointing authority and thereafter take action to authorise the commuted value to the applicant under intimation to the appointing authority.