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State of Madhya Pradesh - Section

Section 17 in The M.P. Civil Services (Extraordinary Pension) Rules, 1963

17. Date on which the applicant applied for pension....................

Signature of Head of OfficeNote. - In the case of European ladies, gazetted officers, Government title-holders and other persons who may be specially exempted by Government, thumb and finger impressions and particulars of height and personal marks are not required.Form B[Rule 13]Form of application for family pensionApplication for an extraordinary pension for the family of A.B. late a... killed, or died of injuries received, as a result of special risk of office or risk of office; submitted by the......Description of Claimant-