Section 71(2)(iii) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 71(2)(iii) in The M.P. Civil Services (Pension) Rules, 1976

(iii)If the remarried individual has, for any reason, ceased to be the guardian of such child or children, the contributory family pension shall become payable to the person entitled to act as guardian of such child or children under the law for the time being in force and such person.may submit a claim in Form 13, to the Head of Office for the payment of contributory family pension.

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State of Madhya Pradesh - Subsection

Section 71(2)(iii) in The M.P. Civil Services (Pension) Rules, 1976