Section 20(1)(iii) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 20(1)(iii) in The M.P. Civil Services (Pension) Rules, 1976

(iii)If the Government servant has been granted any retirement gratuity in respect of such service, such gratuity shall be refundable to Defence authorities who will bear the pensionary liability in respect of service in question.

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State of Madhya Pradesh - Subsection

Section 20(1)(iii) in The M.P. Civil Services (Pension) Rules, 1976