Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 45A(2)] [Section 45A] [Entire Act] State of Madhya Pradesh - Subsection Section 45A(2)(b) in The M.P. Civil Services (Pension) Rules, 1976 (b)is acquitted of the charge of murder or abetting in the murder of the Government servant, his share of gratuity shall be payable to him.