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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73(1) in The M.P. Civil Services (Pension) Rules, 1976

(1)Except in the case of a Government servant to whom the provisions of Rule 34 apply and subject to the provisions of Rules 9, [x x x] [Figure '56' Omitted by Notification No. FB-6-1-77-N-II-IV, dated 1-2-1977 (w.e.f. 1-8-1976)] and 64 a pension other than family pension shall become payable from the date on which a Government servant ceases to be borne on the establishment.