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[Cites 0, Cited by 0] [Section 47(14)] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(14)(a) in The M.P. Civil Services (Pension) Rules, 1976

(a)"continuous service" means all periods from the date of entry into pensionable service which counts for pension/gratuity admissible to the Government servant under these rules.