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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2) in The M.P. Civil Services (Pension) Rules, 1976

(2)The question whether service in a particular office or department qualifies for pension is determined by the rules which were in force at the time such service was rendered and orders subsequently issued declaring service to be non-qualifying are hot applied with retrospective effect.