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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(2)(a) in The M.P. Civil Services (Pension) Rules, 1976

(a)[ while in service provided he had been medically examined and found fit for appointment under the Government.] [Substituted by Notification No. FB-6-I-79-N-II-IV, dated 2-8-79 (w.e.f. 2-8-1979).]