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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(3) in The M.P. Civil Services (Pension) Rules, 1976

(3)In case a Government servant is granted pay and allowances for the period by which the notice given to him falls short of required period and he is re-employed before the expiry of the period for which he has received pay and allowances, he shall refund the pay and allowances so received for the period following his re-employment.