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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Madhya Pradesh - Subsection

Section 71(4) in The M.P. Civil Services (Pension) Rules, 1976

(4)Where on the death of a retired Government servant a residuary gratuity becomes payable under sub-rule (2) of Rule 44, the Head of Office shall sanction its payment on receipt of a claim or claims in Form 21, from the person or persons eligible to receive the residuary gratuity.