Section 80(2)(b) in The M.P. Civil Services (Pension) Rules, 1976

[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(2)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)any nomination for the payment of death-cum-retirement gratuity or of non-contributory family pension, any form regarding the details of family of a Government servant for the purpose of contributory family pension required to be made or given by the Government servant under the old rule but hot made or given before the commencement of these rules shall be made or given after such commencement in accordance with the provisions of these rules;

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State of Madhya Pradesh - Subsection

Section 80(2)(b) in The M.P. Civil Services (Pension) Rules, 1976