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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(1)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)to agree to refund to the Government the monetary benefits referred to in clause (a) or to forego the same if they have not been paid to him and count in lieu thereof the service for which the aforesaid monetary benefits may have been payable.