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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(2) in The M.P. Civil Services (Pension) Rules, 1976

(2)Where a Government servant gets disability pension after he become eligible to ordinary pension also, and that element of ordinary pension is included in the disability pension, he is not eligible to count war/military service towards civil pension.