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[Cites 0, Cited by 0] [Section 71(3)] [Section 71] [Entire Act]

State of Madhya Pradesh - Subsection

Section 71(3)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)On receipt of a claim in Form 16 from such member, the Head of Office shall sanction the non-contributory family pension for the unexpired period aforesaid.