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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(3) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

(3)If in any case the commuted value cannot be paid in the manner indicated in Sub-rules (1) and (2), the same shall be paid to his heirs on production of succession certificate from the competent Court of Law.