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[Cites 0, Cited by 0] [Section 48(7)] [Section 48] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48(7)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)In case person concerned does not satisfy the requirements of sub-rule (5), the non-contributory family pension shall be granted to the person next lower in the order shown in the nomination.