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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Odisha - Subsection

Section 51(a) in The Orissa Municipal Employees' Pension Rules, 1989

(a)If the surviving child or children is or are eligible to draw two' family pensions at the rate mentioned in Rule 45 the amount of both the pensions shall be limited to Rs. 500 (five hundred only) per mensem.