Section 47(14)(iii) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 47(14)(iii) in The M.P. Civil Services (Pension) Rules, 1976

(iii)the parents, provided they were wholly dependent on the Government servant when he she was alive and the deceased employee had left behind neither a widow nor a child subject to the dependency criteria as prescribed by the State Government from time to time;

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State of Madhya Pradesh - Subsection

Section 47(14)(iii) in The M.P. Civil Services (Pension) Rules, 1976