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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(2) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963

(2)In cases of non-gazetted police personnel the Inspector General of Police may sanction awards in accordance with the entitlement certified by the Accountant General. In other cases no awards shall be made under these rules, except with the sanction of the State Government in consultation with Finance Department.]