Legal Document View

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
[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of Madhya Pradesh - Subsection

Section 61(1)(d) in The M.P. Civil Services (Pension) Rules, 1976

(d)The Head of Office shall obtain from such Government servant on retirement from service a certificate of non-employment each month and keep it with record of payment of anticipatory pension.