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[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(2)(a) in The M.P. Civil Services (Pension) Rules, 1976

(a)
(i)every nomination for the payment of death-cum-retirement gratuity, or of non-contributory family pension;
(ii)every form regarding the details of family of a Government servant for the purposes of contributory family pension, which a Government servant had given under the old rules shall be deemed to have been made or given under the corresponding provisions of these rules;