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[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

State of Madhya Pradesh - Subsection

Section 69(2)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)The Head of Office shall, then address the person concerned in Form 9 or Form 10 as may be appropriate who may submit a claim in Form 11.