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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 66(1)] [Section 66] [Entire Act] State of Madhya Pradesh - Subsection Section 66(1)(b) in The M.P. Civil Services (Pension) Rules, 1976 (b)If the surety furnished by him is found acceptable the grant of his pension and gratuity shall not be delayed.