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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(2) in M.P. Contractual Appointment to Civil Post Rules, 2017

(2)Persons appointed on contract shall not be eligible for any kind of pension gratuity or death benefit or the period of contract and the annual increment shall no be payable as well.