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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48(3) in The M.P. Civil Services (Pension) Rules, 1976

(3)A Government servant who at the time of his retirement had rendered qualifying service of not less than 20 years and dies within five years of the date of his retirement, a non-contributory family pension shall be granted to his family for the unexpired portion of 5 years from the date of his retirement.