Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 32 in The M.P. Civil Services (Pension) Rules, 1976 32. Superannuation pension. - A superannuation pension shall be granted to a Government servant who is retired on his attaining the age of compulsory retirement.
