Section 66(2)(c) in The M.P. Civil Services (Pension) Rules, 1976

[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

State of Madhya Pradesh - Subsection

Section 66(2)(c) in The M.P. Civil Services (Pension) Rules, 1976

(c)Where it is not possible to estimate the approximate amount recoverable from the retiring Government servant the amount of deposit to be taken or the portion of gratuity to be withheld shall be limited to ten per cent of the amount of gratuity or one thousand rupees, whichever is less.

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State of Madhya Pradesh - Subsection

Section 66(2)(c) in The M.P. Civil Services (Pension) Rules, 1976