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[Cites 0, Cited by 0] [Section 7(11)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(11)(ii) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003

(ii)"Terminal Benefits" means the gratuity, pension, dearness and other applicable relief, medical benefit, and other applicable benefits including the right to have the appropriate revisions in the above benefits consistent with the practice that were prevalent in the Board.