Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(1) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

(1)The pensioners who have commuted a portion of their pension are entitled to have commuted portion of pension restored on the expiry of twelve years from the date on which the amount of pension was reduced on account of commutation of a portion thereof.