Legal Document View

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
[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(1)(b) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

(b)transmit the application with necessary details to the appointing authority who shall forward the same in original to the Accountant-General in Part III of that Form with the request that Part IV of that Form may be completed immediately and returned to him as early as possible so that action for getting the applicant examined by the appropriate medical authority is taken.