Section 10(8)(a) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 10(8)(a) in The M.P. Civil Services (Pension) Rules, 1976

(a)the expression "commercial employment' means-

(i)an employment in any capacity including that of an agent, under a company, co-operative society, firm or individual engaged in trading, commercial, industrial, financial or professional business and includes also a directorship of such company and partnership of such firm, but does not include employment under a body corporate, wholly or substantially owned or controlled by the Government.

(ii)setting up practice, either independently or as a partner of a firm, as adviser or consultant in matters in respect of which the pensioner :

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State of Madhya Pradesh - Subsection

Section 10(8)(a) in The M.P. Civil Services (Pension) Rules, 1976