Section 5A in The M.P. Civil Services (Pension) Rules, 1976
5A. [ If the applicant is a widow/widower the amount of service pension which she/he may be in receipt on the date of death of the husband/wife] [Inserted by Notification No. FB-6-3-78-N-II-IV, dated 11-9-1978 (w.e.f. 13-10-1978).].
