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[Cites 0, Cited by 0] [Section 48(4)] [Section 48] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48(4)(a) in The M.P. Civil Services (Pension) Rules, 1976

(a)The amount of non-contributory family pension payable under sub-rule (2) shall be one-half of the superannuation pension which would have been admissible to the Government servant had he retired on the date following the date of his death.