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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(1)(f) in The Orissa Civil Services (Commutation of Pension) Rules, 1992

(f)"Head of office" means a Gazetted Officer whom the competent authority may, by order, specify as Head of Office;