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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(a) in The M.P. Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960

(a)a gratuity at the rate of half a month's pay for such completed year of quasi-permanent service, such gratuity being payable on the basis of pay admissible to such Government servant in respect of the specified post on the last day of his service; and