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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

(2)In an application for commutation in Form-1 or Form 1-A or Form-2, as the case may be, an applicable shall indicate the fraction which he desires to commute and may either indicate the maximum limit of one-third of pension or such lower limit as he may desire to commute.