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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(ii) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

(ii)of absorption in or under a Corporation or Company or body corporate or incorporate elects the alternative of receiving the retirement gratuity and a lump sum in lieu of pension in terms of Rule 43 of the Orissa Civil Services (Pension) Rules, 1992; or