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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Madhya Pradesh - Subsection

Section 46(5) in The M.P. Civil Services (Pension) Rules, 1976

(5)A Government servant may, at any time, cancel a nomination by sending a notice in writing to the authority mentioned in sub-rule (7) :Provided that he shall, along with such notice, send a fresh nomination made in accordance with this rule.