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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(4)(a) in The M.P. Civil Services (Pension) Rules, 1976

(a)If the departmental proceedings are not completed within a period of one year from the date of institution thereof, fifty per cent of the pension withheld shall stand restored on the expiration of the aforesaid period of one year;