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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Madhya Pradesh - Subsection

Section 58(1)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)In respect of the unverified portion or portions of service, he shall arrange to verify it or them, as the case may be, with reference to pay bills, acquittance rolls or other relevant records and records necessary certificates in the service book or service rolls, as the case may be.