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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Madhya Pradesh - Subsection

Section 70(7) in The M.P. Civil Services (Pension) Rules, 1976

(7)If the amount of anticipatory family pension drawn and disbursed by the Head of Office is found to be in excess of the final family pension assessed by the Audit Officer, it shall be open to the Audit Officer to adjust the excess amount out of the gratuity, if any, or recover the excess amount by short payments of family pension payable in future.