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[Cites 0, Cited by 0] [Section 47(11)] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(11)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)If both the family pensions are payable at the rate mentioned in sub-rule (2), the amount of two pensions shall be limited to two hundred and fifty rupees per mensem;