Section 12(2)(ii) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

(ii)in the case of a son or brother, until he attains the age of [24;] [Substituted by Notification No. F-B-6-8-81-R-II-IV, dated 15-5-1981.]

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