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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Madhya Pradesh - Subsection

Section 63(9) in The M.P. Civil Services (Pension) Rules, 1976

(9)If the amount of anticipatory gratuity disbursed by the Head of Office proves to be in excess of the amount finally assessed by the Audit Officer, the gratuitant shall not be required to refund the excess.