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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Madhya Pradesh - Subsection

Section 49(4) in The M.P. Civil Services (Pension) Rules, 1976

(4)Copy of every list referred to in sub-rule (1) and sub-rule (3) shall also be sent to Executive Engineer, Public Works Department and Public Health Engineering Department to enable them to check the house rent and water supply dues against such Government servants.