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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(2)(b) in The Orissa Lokpal and Lokayuktas Act, 1995

(b)if he has, before such appointment, received in lieu of a portion of the aforementioned pension the commuted value thereof, by the amount of that portion of the pension.