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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(5) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

(5)On receipt of the documents under Sub-rule (4), the Accountant General shall verify the correctness of the commuted value determined by the appointing authority and thereafter take action to authorise the commuted value to the applicant under intimation to the appointing authority.