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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(2A) in The M.P. Civil Services (Pension) Rules, 1976

(2A)The amount of family pension shall be fixed at monthly fates and be expressed in whole rupees and where the family pension contains a fraction of a rupee it shall be rounded off to next higher rupee provided that in no case family pension in excess of the maximum [prescribed] [Substituted by Notification No. FB-6-1-77-R-II-IV, dated 2-5-77 (w.e.f. 8-7-1977).] under this rule shall be allowed.