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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1)(iii) in The Orissa Pension to Indigent Artists Rules, 1976

(iii)not be having a son or a daughter or a wife (a husband in the case of a female artist) whose annual income is rupees three thousand and five hundred or above;