Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Madhya Pradesh - Subsection

Section 49(2) in The M.P. Civil Services (Pension) Rules, 1976

(2)Two copies of every list referred to in sub-rule (1) shall be supplied to the Audit Officer (one for Pension Branch and other for Fund Section) concerned and one copy to the Finance Department not later than the 31st January or the 31st July, as the case may be, of that year.