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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(1) in The M.P. Civil Services (Pension) Rules, 1976

(1)Any claim to pension/gratuity or family pension shall be regulated by the provisions of the rules in force at the time when a Government servant retires or is retired or is discharged or is allowed to resign from service or dies, as the case may be.