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 65(2)] [Section 65] [Entire Act]

State of Odisha - Subsection

Section 65(2)(c) in The Orissa Municipal Employees' Pension Rules, 1989

(c)If the amount of such gratuity or the capitalised value of such pension plus the amount of the previous gratuity exceeds the amount of gratuity of the capitalised value of the pension that would have been admissible if the gratuity received for the earlier service had been refunded, the excess shall be disallowed.