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[Cites 0, Cited by 0] [Section 29(5)] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(5)(a) in The M.P. Rajya Pashudhan Evam Kukkut Vikas Nigam Adhiniyam, 1982

(a)in case of a permanent employee, he shall be allowed to retire giving him the benefit of pension, gratuity, provident fund and other benefits which may have accrued to him had he retired from the Government service on the appointed date;