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[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

State of Madhya Pradesh - Subsection

Section 66(2)(a) in The M.P. Civil Services (Pension) Rules, 1976

(a)If the retiring Government servant is unable or unwilling to furnish a surety, a suitable cash deposit may be taken from him, or such portion of gratuity payable to him as may be considered sufficient may be held over till the outstanding dues are assessed and adjusted.