Section 47(2)(b) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 47(2)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)after retirement from service and was on the date of death in receipt of a pension or compassionate allowance, referred to in Chapter V [x x x] [The words and figures, 'other than the pension referred to in Rule 34', omitted by Notification No. 25-18-97-PWC-IV, dated 28th November, 1997; (w.e.f. 20-5-1997).] on the date of death,

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State of Madhya Pradesh - Subsection

Section 47(2)(b) in The M.P. Civil Services (Pension) Rules, 1976