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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(1)(b) in M.P. Food Security Rules, 2017

(b)If the Chairperson or Member, at the time of his/her appointment is, in receipt of a pension, in respect of his/her pervious service under the Government of India or under any State Government, his/her salary for the post of the Chairperson or Member, shall be reduced by the amount of the pension including any portion of pension which was commuted.