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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Madhya Pradesh - Subsection

Section 70(5) in The M.P. Civil Services (Pension) Rules, 1976

(5)The Audit Officer may authorise the payment of gratuity even during the period of the currency of anticipatory family pension :Provided that the amount of gratuity has been finally assessed and no recovery of Government dues is outstanding against the deceased Government servant.