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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Odisha - Subsection

Section 105(1) in The Orissa Municipal Employees' Pension Rules, 1989

(1)There shall be constituted a Central Pension Fund for payment of pension and family pension as provided under these rules to the employees and these shall be placed to the credit thereon all sums received from the Council in every month on account of pension contribution of each employee of the service in the manner as specified in Rule 103.