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[Cites 0, Cited by 0] [Section 45(4)] [Section 45] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45(4)(ii) in The M.P. Civil Services (Pension) Rules, 1976

(ii)Where a valid nomination subsists. - (a) Where the nomination is in respect of one or more of the members of the family, the position stated against para (i) would apply.