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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(2)(ii) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

(ii)was previously examined by a Medical Board, he shall be reexamined by a second Medical Board, the members of which shall be different from those of the first Medical Board.