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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(2)(c) in The M.P. Civil Services (Pension) Rules, 1976

(c)Neither compensation pension shall be payable for the period in respect of which he received pay and allowances in lieu of notice, nor such period shall qualify for pension.