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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(2) in The M.P. Civil Services (Pension) Rules, 1976

(2)A Government servant who receives the payment of pay and allowances for the period of notice of three months or short of three months under rules referred to in sub-rule (1) above, will retire immediately on such payment and he shall, therefore, be paid pension in addition for the said period.]