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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(6) in M.P. Contractual Appointment to Civil Post Rules, 2017

(6)Retired Government servant appointed on contract, shall be eligible to retain the Government Accommodation if he is occupying the Government Accommodation at the time of retirement and license fee shall be recovered from him as per Rule 45-A of Madhya Pradesh Fundamental Rules.