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[Cites 0, Cited by 0] [Section 70(3)] [Section 70] [Entire Act]

State of Madhya Pradesh - Subsection

Section 70(3)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)The amount of gratuity held over under sub-rule (5) of Rule 69 shall be adjusted by the Audit Officer against the Government dues ascertained and assessed subsequently and the balance, if any, shall be released to the claimant or claimants after the expiry of the period referred to in clause (a) of sub-rule (3) of Rule 66.