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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(3)(b) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

(b)Where the applicant does not indicate the possibility of his entitlement to commutation of pension exceeding five hundred rupees per mensem on the determination of final pension due to him he shall be treated as having applied for commutation of pension not exceeding five hundred rupees per mensem.