Section 45(4)(i) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 45(4)(i) in The M.P. Civil Services (Pension) Rules, 1976

(i)Where no valid nomination subsists. - (a) When a share is payable to minor sons or minor unmarried daughters, it should be paid to the surviving parent except in the case when the surviving parent happens to be a Muslim lady, or a step mother. Where, however, there is no surviving parent or the surviving parent is a Muslim lady/step mother, payment will have to be made to the person producing the guardianship certificate.

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State of Madhya Pradesh - Subsection

Section 45(4)(i) in The M.P. Civil Services (Pension) Rules, 1976