Section 47(3)(d) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 47(3)(d) in The M.P. Civil Services (Pension) Rules, 1976

(d)After the expiry of the period referred to in clause (a) or (b), the family, in receipt of family pension under those clauses or clause (c), shall be entitled to family pension at the rate admissible under sub-rule (2).

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State of Madhya Pradesh - Subsection

Section 47(3)(d) in The M.P. Civil Services (Pension) Rules, 1976