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[Cites 0, Cited by 0] [Section 103(1)] [Section 103] [Entire Act]

State of Odisha - Subsection

Section 103(1)(c) in The Orissa Municipal Employees' Pension Rules, 1989

(c)The liability on account of both arrear/current pension shall be met out of contribution paid by local authorities area the balance amount required for the purpose shall be borne by Government as grants-in-aid to the Central Pension Fund.