Section 70(2)(c) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 70(2)(c) in The M.P. Civil Services (Pension) Rules, 1976

(c)Amount of anticipatory family pension, if any, in respect of the period for which family pension was drawn and disbursed by the Head of Office shall be intimated by the Head of Office to the Treasury Officer concerned and adjusted by him from the final payment of such family pension.

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State of Madhya Pradesh - Subsection

Section 70(2)(c) in The M.P. Civil Services (Pension) Rules, 1976