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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(5) in The M.P. Civil Services (Conduct) Rules, 1965

(5)[ No Government servant shall accept or permit any member of his family or any person acting on his behalf of any member of his family to accept, any gift in cash exceeding Rs. 2000 except through a payee account cheque.] [Inserted by Notification No. C-5-1-83-I, dated 7-12-83.]