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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(4) in The M.P. Civil Services (Medical Examination) Rules, 1972

(4)A Government servant whose services have been terminated in pursuance of sub-rule (2) may be granted such gratuity as may be admissible under the rules applicable to him on the date of such termination.