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State of Odisha - Section

Section 73 in The Orissa Municipal Employees' Pension Rules, 1989

73.

If the applicant makes any statement is found to be false within his knowledge or wilfully supresses any material fact in connection with his medical examination, the Director may cancel the sanction at any time before payment is actually made and such statement or suppression may be treated as grave misconduct for the purpose of Rule 5.