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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(2) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

(2)If there is no such nomination, or if the nomination made does not subsist, the commuted value shall be paid to the family in the manner indicated in Clause (b) of Sub-rule (1) of Rule 50 of Orissa Civil Services (Pension) Rules, 1992.