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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Madhya Pradesh - Subsection

Section 69(8) in The M.P. Civil Services (Pension) Rules, 1976

(8)The Head of Office shall disburse the anticipatory family pension and gratuity to the claimant or claimants on or after the first day of the month following the month in which the Government servant died, if final P.P.O./G.P.O. is not received by that time.