Section 17(1)(b) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 17(1)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)to cease to draw his pension or refund the gratuity, including the death-cum-retirement gratuity, and pension intermediately drawn, if any, as the case may be, and count his previous service including the period between the date of retirement and re-employment,

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State of Madhya Pradesh - Subsection

Section 17(1)(b) in The M.P. Civil Services (Pension) Rules, 1976