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[Cites 0, Cited by 0] [Section 476] [Entire Act]

State of Odisha - Subsection

Section 476(1) in Orissa Municipal Rules, 1953

(1)An employee shall at any time after coming over to the Pension Scheme under the provisions of Orissa Municipal Employees (Pension) Rules, 1989 may make a nomination conferring on one or more persons of his family the right to receive death-cum-retirement gratuity that may be sanctioned under the rules.