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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(4) in The M.P. Civil Services (Pension) Rules, 1976

(4)If a Government servant who is entitled to compensation pension accepts instead another appointment under the Government and subsequently becomes entitled to receive a pension of any class, the amount of such pension shall not be less than the compensation pension which he could have claimed if he had not accepted the appointment.