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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(2)(i) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963

(i)[ in the case of a widow or widower or mother, until death or remarriage whichever occurs earlier;] [Substituted by Notification No. 1453-R-952-IV-R-II, dated 27-6-1966.]