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[Cites 0, Cited by 0] [Section 65(2)] [Section 65] [Entire Act]

State of Madhya Pradesh - Subsection

Section 65(2)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)out of the gratuity payable to him, his nominee or legal heir, an amount equal to that recoverable on account of ascertainable Government dues shall be deducted.