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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(c) in The Orissa Municipal Employees' Pension Rules, 1989

(c)no such judicial proceeding, if not instituted while the employee was in service whether before his retirement or during his reemployment shall be instituted in respect of a cause of action which arose or event which took place more than four years before such institution.