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

State of Madhya Pradesh - Subsection

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

(iv)son, unmarried or widowed or divorced daughter and parents, as the case may be, shall provide an annual Certificate of income/dependency Criteria as fixed by the State Government from time to time.]