Section 9(3)(c) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

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State of Odisha - Subsection

Section 9(3)(c) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

(c)If on the determination of final pension, the applicant becomes entitled to commute his pension up to rupees five hundred per month, he shall not be required to undergo medical examination for payment to him of the difference between the commuted value of the pension originally commuted and the pension commuted subsequently.

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State of Odisha - Subsection

Section 9(3)(c) in The Orissa Civil Services (Commutation of Pension) Rules, 1992