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[Cites 0, Cited by 0] [Section 46(3)] [Section 46] [Entire Act]

State of Madhya Pradesh - Subsection

Section 46(3)(i) in The M.P. Civil Services (Pension) Rules, 1976

(i)that in respect of any specified nominee who predeceases the Government servant, or who dies after the death of the Government servant but before receiving the payment of gratuity the right conferred on that nominee shall pass to such other person as may be specified in the nomination :