Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act] State of Madhya Pradesh - Subsection Section 63(2)(c) in The M.P. Civil Services (Pension) Rules, 1976 (c)The amount of pension paid by Head of Office as anticipatory pension shall be adjusted against the arrears of final pension.