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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Odisha - Subsection

Section 90(5) in The Orissa Municipal Employees' Pension Rules, 1989

(5)In case where an employee dies shortly after retirement without having formally applied for pension the authority competent to sanction pension to the deceased employee may relax the provision of this rule and sanction pension to the employee from the date of retirement up to and inclusive of the date of his death as if he has made a formal application for the same before retirement.