Section 45(1)(b) in The M.P. Civil Services (Pension) Rules, 1976

[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45(1)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)If there is no such nomination or if the nomination made does not subsist, the gratuity shall be paid to the legal heirs of the Government servant.

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State of Madhya Pradesh - Subsection

Section 45(1)(b) in The M.P. Civil Services (Pension) Rules, 1976