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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Madhya Pradesh - Subsection

Section 63(6) in The M.P. Civil Services (Pension) Rules, 1976

(6)The Audit Officer may authorise the payment of balances of the gratuity even during the period of the currency of anticipatory pension, provided the amount of gratuity has been finally assessed and no recovery of Government dues is outstanding against the retired Government servant.