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[Cites 0, Cited by 0] [Section 66(3)] [Section 66] [Entire Act]

State of Madhya Pradesh - Subsection

Section 66(3)(a) in The M.P. Civil Services (Pension) Rules, 1976

(a)Efforts shall be made to assess and adjust the recoverable Government dues within a period not exceeding six months from the date of retirement of the Government servant and, if no claim is made on Government account against the Government servant within such a period it shall be presumed that no Government claim excluding claim of house rent and water charges is outstanding against him.