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

State of Madhya Pradesh - Subsection

Section 5(5)(b) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981

(b)if he has, before such appointment received in lieu of a portion of the pension due to him in respect of such previous service the commuted value thereof by the amount of that portion of the pension.]