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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)The pension sanctioning authority may, by order in writing withhold or withdraw a pension or part thereof, whether permanently or for a specified period, if the pensioner is convicted of a serious crime or is found guilty of grave misconduct: