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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2)(a) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

(a)Each pensioner who is eligible for restoration of Commuted portion of pension as per Sub-rule (1), is required to apply in the prescribed Form 7 duly completed, to the pension disbursing authority who will restore the commuted portion of pension if the commuted amount has been mentioned in the pension payment order and will also pay the arrears, if any.