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[Cites 0, Cited by 0] [Section 48(5)] [Section 48] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48(5)(a) in The M.P. Civil Services (Pension) Rules, 1976

(a)to a person mentioned in clause (b) of sub-rule (6) without production of reasonable proof that such person was dependent on the deceased Government servant for support;