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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(4) in The M.P. Civil Services (Pension) Rules, 1976

(4)In the case of a Government-servant who, having elected to refund the pension or gratuity, dies before the entire amount is refunded, the un-refunded amount of pension or gratuity shall be adjusted against the death-cum-retirement gratuity which may become payable to his family.