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[Cites 0, Cited by 0] [Section 47(12)] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(12)(e) in The M.P. Civil Services (Pension) Rules, 1976

(e)The [x x x] [Omitted by Notification No. FB-6-1-77-N-II-IV, dated 1-2-77 (w.e.f. 1-8-1976).] Head of Office, [x x x] [Omitted by Notification No. FB-6-1-77-N-II-IV, dated 1-2-77 (w.e.f. 1-8-1976).] on receipt of the communication from the Government servant regarding any change in the size of family shall incorporate such change in Form 3.