Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 69(5)] [Section 69] [Entire Act]

State of Madhya Pradesh - Subsection

Section 69(5)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)Amount of gratuity to be held over for adjustment of Government dues which have not been assessed so far.