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[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of Madhya Pradesh - Subsection

Section 61(1)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)The Head of Office shall indicate in the sanction letter the amount recoverable out of the gratuity under sub-rule [(2)] [Substituted by Notification No. FB-6-1-77-N-II-IV, dated 1-2-1977 (w.e.f. 1-8-1976).] of Rule 60;