Section 47(14)(b) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 47(14)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)"family" in relation to tire Government servant means-

(i)[ * * *] [Omitted by Notification No. FB-6-1 -77-N-II-IV, dated 1-2-77 (w.e.f. 1-8-1976).]

(ii)[ son or an unmarried or widowed or divorced daughter till such son or daughter attains the age of twenty five years or upto the date of his/her marriage/remarriage as the case may be, whichever is earlier, subject to the income criteria as prescribed by the State Government from time, to time including such son or daughter adopted legally before retirement.] [[Substituted by Notification No. F. 25/145/2001/IV/PWC, dated 22-1-2002 (w.e.f. 1-1-1998), old Sub-clause (ii) runs as under-

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State of Madhya Pradesh - Subsection

Section 47(14)(b) in The M.P. Civil Services (Pension) Rules, 1976