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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(1) in The M.P. Civil Services (Pension) Rules, 1976

(1)A retiring pension shall be granted to a Government servant who retires or is retired, in advance of the age of compulsory retirement, in accordance with the provisions of Rule 42 of these rules, or Rule 56 of the Fundamental Rules.