Section 24(3)(ii) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

(ii)certified copy of Form 4 received earlier by their appointing authority from the medical authority under Clause (d) of Sub-rule (2) of Rule 22.

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