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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(5) in The M.P. Civil Services (Pension) Rules, 1976

(5)In the case of a Government servant, who, having elected to refund the gratuity, dies before the entire amount is refunded, the amount of un-refunded gratuity shall be adjusted against the death-cum-retirement gratuity which may become payable to his nominee/legal heirs.