Section 48(8)(b) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 48(8)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)If the non-contributory family pension granted under this rule ceases to be payable on account of death or marriage of the recipient or other causes it shall be re-granted to the person next lower in the order mentioned in sub-rule (6) or to the person next lower in order shown in the nomination made under sub-rule (7) as the case may be, who satisfies the other provision of this rule.

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State of Madhya Pradesh - Subsection

Section 48(8)(b) in The M.P. Civil Services (Pension) Rules, 1976