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[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

State of Madhya Pradesh - Subsection

Section 69(3)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)Where the deceased Government servant is survived only by child or children, the guardian of such child or children may submit a claim in Form 13 to the Head of Office :