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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Odisha - Subsection

Section 48(2) in The Orissa Local Fund Service (Pension) Rules, 1980

(2)In the event of death while in service of an employee who has completed five years qualifying service, the gratuity will be subject to a minimum of twelve times the pay of the employee at the time of his death.