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[Cites 0, Cited by 0] [Section 129(1)] [Section 129] [Entire Act]

State of Odisha - Subsection

Section 129(1)(b) in The Orissa Municipal Corporation Act, 2003

(b)the condition under which such salary and allowances are granted or any leave or pension on superannuation or retirement is sanctioned, shall not, without similar sanction, be more favourable than those for the time being admissible to such Government servants.