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[Cites 0, Cited by 0] [Section 47(15)] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(15)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)a military pensioner who has retired from military service on or after the 1st April, 1966, or retires from such service after the commencement of these rules, on retiring pension, service pension or invalid pension, and is re-employed in a civil service or post before attaining the age of superannuation.