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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(3) in The M.P. Civil Services (Pension) Rules, 1976

(3)if no communication is received by the Head of Office within the period referred to in sub-rule (2) the Government servant shall be deemed to have opted for the retention of the monetary benefits payable or paid to him on account of Service rendered on contract.