Section 20(2)(b) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 20(2)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)The service in the Indian National Army will be admitted on the basis of a certificate issued by the administrative authorities to the effect that the claim is genuine and correct. The administrative authorities will give such certificates after verification of documents or collateral evidence etc., produced by the persons concerned. In the case of persons belonging to category (iii) above the production of adequate proof like documents relating to their enrolment in the Indian National Army should be insisted upon along with collateral evidence for their having been in that Army.

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State of Madhya Pradesh - Subsection

Section 20(2)(b) in The M.P. Civil Services (Pension) Rules, 1976