Section 61(1)(c) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 61(1)(c) in The M.P. Civil Services (Pension) Rules, 1976

(c)After the issue of the sanction letter, Head of Office shall draw :-

(i)the amount of anticipatory pension; and

(ii)the amount of 90% of the gratuity after deducting therefrom the dues mentioned in clause (b).