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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(1) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

(1)A Government servant on retirement is entitled to commute for a lump sum payable a fraction not exceeding one-third of his pension :Provided that for the purpose of commutation of invalid pension, the amount of original invalid pension, determined with reference to qualifying years of service will only be taken into account.