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[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(2)(d) in The M.P. Civil Services (Pension) Rules, 1976

(d)any case which pertains to the sanction of death-cum-retirement gratuity and family pension to family of a deceased Government servant or of a deceased pensioner and is pending before the commencement of these rules shall be disposed of in accordance with the provisions of the old rules as if these rules had not been made;