Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 65] [Entire Act] State of Odisha - Subsection Section 65(1) in The Orissa Municipal Employees' Pension Rules, 1989 (1)Save as provided in Sub-rule (2) an employee who having been discharged with a pension, is subsequently re-employed may not count his new service for a separate pension.
