Section 9(4)(b) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 9(4)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)If the departmental proceedings are not completed within a period of two years from the date of institution the entire amount of pension so withheld shall stand restored on the expiration of the aforesaid period of two years; and

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State of Madhya Pradesh - Subsection

Section 9(4)(b) in The M.P. Civil Services (Pension) Rules, 1976