Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act] State of Madhya Pradesh - Subsection Section 63(2)(b) in The M.P. Civil Services (Pension) Rules, 1976 (b)The payment of pension shall be effective from the date the Government servant ceased to be borne on the establishment.