Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40(2)(a) in The M.P. Civil Services (Pension) Rules, 1976

(a)pension including additional pension under the existing rule applicable to him before 1st September, 1950, as amended from time to time, reduced by the pension (other than additional pension) equivalent of death-cum-retirement gratuity admissible under Rule 44 calculated in accordance with the Table prescribed under Madhya Pradesh Civil Pensions (Commutation) Rules, 1976 applicable at the time of retirement of Government servant;