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[Cites 0, Cited by 0] [Section 47(12)] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(12)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)The Government servant shall communicate to [x x x] [Omitted by Notification No. FB-6-1-77-N-II-IV, dated 1-2-77 (w.e.f. 1-8-1976).] the Head of Office, [x x x] [Omitted by Notification No. FB-6-1-77-N-II-IV, dated 1-2-77 (w.e.f. 1-8-1976).] any subsequent change in the size of his family, including the fact of marriage of his female child.