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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(3)(iv) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

(iv)report or statement of the applicant's case if he has been granted invalid pension or has previously commuted a part of his pension or has been refused commutation on medical grounds.