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[Cites 0, Cited by 0] [Section 4B(5)] [Section 4B] [Entire Act]

State of Odisha - Subsection

Section 4B(5)(a) in The Orissa Legislative Assembly Members' Salary, Allowances and Pension Act, 1954

(a)In the event of the death of member who was eligible for pension or already in receipt of pension under Sub-section (1), his/her spouse shall be entitled to receive as family pension a sum equivalent to such pension till his/her death or remarriage whichever is earlier.