Section 80(2)(e) in The M.P. Civil Services (Pension) Rules, 1976

[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(2)(e) in The M.P. Civil Services (Pension) Rules, 1976

(e)subject to the provisions of clauses (c) and (d), anything done or any action taken under the old rules shall be deemed to have been done or taken under the corresponding provisions of these rules.

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State of Madhya Pradesh - Subsection

Section 80(2)(e) in The M.P. Civil Services (Pension) Rules, 1976