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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Madhya Pradesh - Subsection

Section 61(3) in The M.P. Civil Services (Pension) Rules, 1976

(3)If the pensioner desires the payment of anticipatory pension through money order the same shall be remitted to him through money order at the cost of Government if the amount does not exceed Rs. 100.