Section 48(4)(b) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 48(4)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)The amount of non-contributory family pension payable under sub-rule (3) shall be one half of the pension sanctioned to the Government servant at the time of his retirement and if the pensioner had, before his death, commuted a part of his pension it shall be deducted from the amount of non-contributory family pension :

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State of Madhya Pradesh - Subsection

Section 48(4)(b) in The M.P. Civil Services (Pension) Rules, 1976