Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 51] [Entire Act] State of Odisha - Subsection Section 51(c) in The Orissa Municipal Employees' Pension Rules, 1989 (c)If both family pensions are payable at the rate mentioned in Rule 44, the amount of two pensions shall be limited to Rs. 250 (two hundred and fifty only) per mensem.
