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[Cites 0, Cited by 0] [Section 47(15)] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(15)(a) in The M.P. Civil Services (Pension) Rules, 1976

(a)a re-employed Government servant who had retired before 1st April, 1966 from-
(i)civil service on retiring pension or superannuation pension, or
(ii)military service on retiring pension, service pension or invalid pension and who on the date of re-employment, had attained the age of superannuation applicable to the post in which he is re-employed;