Section 7(2)(b) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

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State of Odisha - Subsection

Section 7(2)(b) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

(b)In cases where the pensioner had completed twelve years, as per Sub-rule (1) and had died subsequently his/her legal heir(s) is/are also entitled to receive arrears from the date this rule came into force or from the date of completion of twelve years from the date on which the amount of pension was reduced on account of commutation, whichever is later, till the date of pensioner's death. For this purpose, legal heir(s) may also apply to the pension disbursing authority.

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State of Odisha - Subsection

Section 7(2)(b) in The Orissa Civil Services (Commutation of Pension) Rules, 1992