Section 47(8)(ii) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 47(8)(ii) in The M.P. Civil Services (Pension) Rules, 1976

(ii)If a deceased Government servant or pensioner leaves behind a widow or widower, the family pension shall become payable to the widow or widower, failing which to the eligible child.

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State of Madhya Pradesh - Subsection

Section 47(8)(ii) in The M.P. Civil Services (Pension) Rules, 1976