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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(2)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)If no option is exercised within the period referred to in clause (a), the Government servant shall be deemed to have opted for clause (a) of sub-rule (1).