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 23] [Entire Act] State of Odisha - Subsection Section 23(5) in The Orissa Civil Services (Commutation of Pension) Rules, 1992 (5)The applicant after the receipt of communication under Sub-rule (4) shall appear before the Medical Board at the place and on the date and time communicated to him.
