Section 47(6)(iii) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 47(6)(iii) in The M.P. Civil Services (Pension) Rules, 1976

(iii)in the case of an unmarried daughter, until she attains the age of [24] [Substituted by Notification No. FB-6-1-79-N-II-IV, dated 26-10-79 (w.e.f. 1-4-1979).] years or until she gets married, whichever is earlier :

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State of Madhya Pradesh - Subsection

Section 47(6)(iii) in The M.P. Civil Services (Pension) Rules, 1976