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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Odisha - Subsection

Section 71(2)(b) in The Orissa Municipal Employees' Pension Rules, 1989

(b)in the case of an applicant who has not been granted an invalid pension and who applied for commutation of a sum, such that the total of the amount of pension to be commuted together with the amount or amounts previously commuted, if any, is rupees twenty-five or less, the Medical Officer not below the rank of an Assistant Surgeon of the area in which the applicant is ordinarily a resident.